NARAYANSINH GOVINDSINH RAWAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for the respondents.

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

(3.) The challenge in this petition is to the order dtd. 21/12/2012 dismissing the petitioner from the post of Armed Police Constable, Buckle No.607, State Reserve Police Force, Group 12, Gandhinagar and the appellate order dtd. 17/9/2013.