NITIN SUPABHIA VALAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Utkarsh Sharma learned AGP waives service of notice of Rule on behalf of the respondent Nos.1 and 2 and Mr.H.S.Munshaw learned advocate waives service of notice of Rule on behalf of the respondent No.3.

(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 challenge by the petitioners is to their termination vide orders dtd. 15/1/2019 and 6/6/2019 (petitioner no.4). The ground on which the order is assailed is that the same as has been passed in violation of principles of natural justice and not in consonance with the law laid down by the Division Bench of this Court passed in case of State of Gujarat v. Chetan Jayantilal Rajgor rendered in Letters Patent Appeal No.1596 of 2019 and allied matters.