STATE OF GUJARAT Vs. HIRALBEN NAVINCHANDRA DHOLAKIYA

JUDGEMENT

(1.) This appeal, preferred under Clause 15 of Letters Patent, is filed by the appellant-State of Gujarat and others, challenging the oral order dtd. 14/2/2022 passed by learned Single Judge in captioned writ petition, by which, learned Single Judge has quashed and set aside the order dtd. 4/3/2021 passed by respondent No.2- Collector, Surat, by which, the original petitioner, who was working as Revenue Talati was terminated from service on the ground of registration of FIR being lodged under the provisions of Prevention of Corruption Act .

(2.) The facts as emerges from the record are briefly summarized as under:

(3.) The original writ petitioner had mainly prayed for quashing and setting aside the aforesaid order of termination dtd. 4/3/2021 passed by the respondent No.2- Collector, Surat mainly on the ground of violation of principles of natural justice and by placing reliance upon the decision of this Court in Special Civil Application No.7166 of 2019. Though, notice was served upon the respondent-State Authorities, no affidavit-in-reply has been filed on behalf of the State before the learned Single Judge.