VINESH LALABHAI PARGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Surbhi Bhati, learned AGP waives service of notice of rule on behalf of respondent State.

(2.) The challenge in this petition is to the order dtd. 25/3/2019 by which the petitioner has been terminated from his service on the ground that an FIR has been lodged against him.

(3.) It is the case of the petitioner that he was selected as Clerk (Class- III) for a fixed period of five years on certain terms and conditions by the respondent no. 2 on 14/9/2015. A complaint was filed by one Poslabhai Bharubhai on 3/3/2018 pursuant to which FIR was lodged under the Prevention of Corruption Act , 1988. The petitioner was terminated on 25/3/2019 by the respondent no. 2 approximately a year and half before his term was to end on 14/9/2020.