PRAFULSINH NAGAJIBAVA PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Aditya Pandya, learned advocate for the petitioner and Mr. Kamal Trivedi, learned Advocate General appearing with Mr. Vinay Vishen, learned AGP for the State.

(2.) Challenge in this petition under Article 226 of the Constitution of India is to the communication dtd. 11/3/2022 by which the services of the petitioner as District Government Pleader and Public Prosecutor has been terminated with immediate effect.

(3.) Facts in brief would indicate that the petitioner was appointed as District Government Pleader and Public Prosecutor in the year 2004. He was at the earlier point of time in 1996 appointed as Assistant Government Pleader and Additional Public Prosecutor. It is not in dispute that for over a period of time till the impugned communication dtd. 11/3/2022, by which his services were terminated, the petitioner continued to discharge his duties as a District Government Pleader and Public Prosecutor as his term was extended till 31/12/2022 by a letter dtd. 7/1/2021.