PATEL VINODKUMAR NATVARLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment granted.

(2.) Challenge in this petition is to the order dtd. 8/5/2019 terminating the services of the petitioner and the order dtd. 19/9/2019 passed by the Appellate Authority dismissing the appeal.

(3.) Facts in brief would indicate that the petitioner was working as a Junior Clerk under the respondents. Pursuant to a criminal complaint lodged against the petitioner at Bajana Police Station, a trial was conducted before the Judicial Magistrate, Patdi who held the petitioner guilty vide judgement and order dtd. 25/3/2019 and convicted him with simple imprisonment of two years and fine of Rs.2000.00. On an appeal being filed, the learned Additional Sessions Judge at Dhrangadhra vide order dtd. 15/4/2019 released the petitioner on bail and suspended the sentence.