CHIRAGKUMAR GANPATBHAI DODIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Ms.Surbhi Bhati 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.) Under challenge is the order dtd. 23/9/2020, by which, the services of the petitioner have been terminated on the ground that an FIR lodged against the petitioner. It is the case of the respondent State that since the petitioner was arraigned in an offense in FIR No.5 of 2020, lodged under the Prevention of Corruption Act , the services of the petitioner have been terminated.