RAHULKUMAR HIRALAL CHACHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of rule on behalf of respondents.

(2.) With consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing today.

(3.) By way of this petition, the prayer in the petition of the petitioner is to issue a writ of mandamus or a direction and quash and set aside the order of termination dtd. 15/9/2018. Further prayer is to consider the petitioner's service as continuous as if the order of termination has not been passed and grant the petitioner's seniority based on placement at No.156 and consider his case for promotion to the post of Deputy Mamlatdar, Class-III from his date of appointment on regular basis.