RAJESH MANOHAR TARODE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Shalin Mehta, learned Senior Counsel appearing with Mr. Rakesh Patel, learned advocate for the petitioner and Mr. Kurven Desai, learned AGP for the respondent State.

(2.) Rule returnable forthwith. Mr. Rakesh Patel, learned advocate for the petitioner and Mr. Kurven Desai, learned AGP for the respondent State waive service of notice of Rule.

(3.) In this petition, under Article 226 of the Constitution of India, the petitioner has challenged the order dtd. 26/12/2019 passed by the respondents by which the services of the petitioner have been put to an end on a report of the Committee constituted to inquire into the allegations of sexual harassment levelled against the petitioner and pursuant to an FIR lodged with Navsari Town police station.