VIRENDRASINH HALUBHA VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for the respondent - State while Mr. Joshi, learned counsel waives service of notice of Rule for the respondent No.2.

(2.) With the consent of the learned advocates 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, the petitioner has challenged the order dtd. 14/5/2018 by which the services of the petitioner have been put to an end. The petitioner was appointed as Assistant Talati Cum Mantri, Class - III by an order dtd. 12/2/2015. He was appointed on contractual basis on a fixed pay for a period of five years. Subsequently, an FIR came to be lodged namely; FIR CR- I-1/2018 dtd. 12/2/2018 for offences punishable under Ss. 7 , 13(1)(d) , 13(2) of the Prevention of Corruption Act. The petitioner was issued a show cause notice as to why his services should not be terminated. The show cause notice was issued on 13/4/2018. The petitioner against the order of District Development Officer preferred an Appeal, is still pending.