AMRISHBHAI NATUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with following prayers :.

(2.) It is the case of the petitioner that the petitioner was put under suspension by the impugned order relying upon the Circulars issued by the GAD dtd. 5/10/2004 and 20/7/2007.

(3.) It is submitted that the order of suspension is required to be revoked and period of suspension is required to be regularized. It is submitted that by an interim order passed by this Court in the very petition dtd. 23/6/2017, the petitioner was ordered to be reinstated and was accordingly reinstated in July, 2017 and therefore, also now, the petition is required to be allowed and the period of suspension is required to be regularized.