HIMANSHUBHAI JETHABHAI BHADOLIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Ms.Vrunda Shah 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.) The order under challenge is of termination dtd. 3/8/2015. The petitioner was working as a Revenue Talati, Class-III, on a fixed term basis. The petitioner was appointed on such post on 29/10/2010 initially for a period of five years. On 16/12/2014, an FIR came to be registered against the petitioner for commission of alleged offences punishable under the provisions of Ss. 7 , 8 , 9 , 12 , 13(1)(D) and 13(2) of the Prevention of Corruption Act, pursuant to which, the services of the petitioner were terminated without notice on 3/8/2015. On a review being filed and a representation made in the year 2019, they were not considered.