MRUGENDRASINH INDRASINH KUMPAVAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Jigar Gadhavi learned advocate for the petitioner and Mr.Meet Thakkar learned AGP for the State.

(2.) The challenge is to the order dtd. 22/4/2014 passed by the respondent by which the services of the petitioner were put to an end alleging misconduct and financial irregularities.

(3.) The short contention raised by Mr.Gadhavi learned counsel for the petitioner is that the services of the petitioner could not have been put to an end without an appropriate notice and inquiry.