AMITKUMAR VIRAMBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Meet Thakkar, learned AGP waives service of notice of rule on behalf of respondents State.

(2.) By way of this petition, the petitioner has challenged the order of termination dtd. 21/8/2017 passed by respondent no. 2.

(3.) Facts in brief would indicate that the petitioner was appointed as Supervisor Instructor, Class-III vide order dtd. 21/11/2011 on a fixed pay of Rs.9400.00 per month. By an order dtd. 25/11/2011 issued by respondent no. 2 the petitioner was appointed as Supervisor Instructor, Class-III in Industrial Training Institute, Chandkheda on the conditions mentioned in the order of appointment. The petitioner had remained absent on certain occasions and thereafter he was terminated from service by respondent no. 2 vide the impugned order. Hence the petition.