RAMSINGBHAI SABURBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Kurven Desai, learned Assistant Government Pleader waives service of rule on behalf of the State - respondent.

(2.) The order under challenge is the order dtd. 4/6/2019 passed by the respondent No.3, by which, the services of the petitioner have been terminated on the ground that the petitioner has been convicted for offences under Ss. 7, 12, 13(1)(d) and 13(2) of the Prevention of Corruption Act, 1988.

(3.) Mr.Vyom Shah, learned counsel for the petitioner, would submit that against the order of conviction, the petitioner has filed Criminal Appeal No. 1087 of 2019, wherein, the execution of the sentence has been suspended. The other ground raised by Mr.Shah, learned counsel, is that the services of the petitioner could not have been terminated despite such conviction without a show cause notice.