JAMAL DAUDBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Sharma, learned Assistant Government Pleader for the respondent - State as well as Mr. Munshaw, learned counsel waive service of notice of Rule for the respondent No.2. Though served, nobody appears for respondent No.3.

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

(3.) By way of this petition, under Article 226 of the Constitution of India, under challenge is the order dtd. 29/12/2020 passed by the respondent authorities. By the impugned order, the services of the petitioner who was a contractual employee, working as a Gram Rojgar Sevak has been terminated.