BHARATKUMAR KANTILAL PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Krutik Parikh learned AGP waives service of notice of Rule on behalf of the respondent State.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has challenged the order of termination dtd. 16/2/2021. The petitioner was appointed as Deputy Executive Engineer with an outsourcing agency.