NITIN PANACHAND PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned AGP waives service of notice of rule on behalf of respondent State.

(2.) By way of this petition, the petitioner has challenged the order dtd. 30/3/2022 by which the petitioner has been terminated from his services.

(3.) Facts in brief would indicate that the petitioner was appointed as a Junior clerk with the Sales Tax Department on compassionate grounds on 23/4/1999. An FIR was lodged on 24/9/2017 being C.R. No. I-04/2017 before the CID Crime, Ahmedabad Zone Police Station where the petitioner was arraigned as accused no. 3. The FIR pertained to some bogus billing being carried out by the main accused one Nilesh Mali. Pursuant to the said FIR, the petitioner was suspended from service on 31/5/2017. According to the petitioner, on an investigation carried out pursuant to the FIR, CSummary has been filed in the proceedings.