LALBHAI UDAISINH DAMOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Jigar Gadhavi learned advocate for the petitioner and Mr.Meet Thakkar learned AGP for the State.

(2.) RULE returnable forthwith. With the consent of the learned advocate for the respective parties, the present petition is taken up for final hearing.

(3.) In this petition under Article 226 of the Constitution of India, the prayer of the petitioner is to set aside the order dtd. 12/10/2020, by which, the petitioner's services were terminated on account of his not passing the CCC examination within the time frame so stipulated and the challenge is also to the action of the respondents, by which, an amount of Rs.27,652.00 paid as salaries for the periods from 16/8/2020 to 20/9/2020 is under challenge.