SANJAYBHAI ISHWARBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Krutik Parikh, learned AGP, waives service of rule on behalf of the State - respondents. With consent of learned advocates for the respective parties taken up for final hearing today. Heard Mr.Jit Patel, learned advocate for the petitioner. Mr.Jit Patel, learned advocate, does not press the prayer clause with regard to deemed confirmation in service. He restricts his petition only to challenge to the order of termination being stigmatic.

(2.) The challenge in this petition is to the order of termination dtd. 15/6/2020 passed by the respondent authority by which the services of the petitioner as Deputy Mamlatdar, Class-III, has been terminated on the ground of lodging of an FIR under the provisions of Prevention of Corruption Act at Navsari Police Station.

(3.) Mr.Patel, learned advocate, would rely on the orders passed in similar matter by this Court, namely, Special Civil Application No. 15471 of 2020 dtd.13/4/2022. He further requested to pass similar order in this order. The relevant paragraphs of the order dtd. 13/4/2022 reads as under: "[4]. Mr. Patel, learned counsel for the petitioner would rely on the orders passed in similar matter by this Court namely; SCA No.15419 of 2019 dtd. 18/1/2022. He further requested to pass the similar order in this order. The order dtd. 18/1/2022 reads as under: