PRAVINBHAI BALCHANDRABHAI PREMAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Asim Pandya, learned senior counsel assisted by Mr. Vicky B. Mehta, learned advocate appearing for the applicant and Ms. Maithili D. Mehta, learned APP appearing for the respondent no.1-State.

(2.) The brief facts of the present case are that, the applicant herein is a government servant, who was appointed as Field Supervisor in Gujarat State Land Development Corporation on 26/7/1990 and was posted at Chhotaudepur. The applicant was promoted to the post of Soil Conservation Officer w.e.f. 4/1/2017 and was posted at Dharampur of District: Valsad. At that time, he was also given the additional charge as Assistant Director, Soil Conservation, Class-II, w.e.f. 4/1/2007. The applicant in total was having duties of two districts, viz. Valsad and Navsari and also having additional charge of Asst. Director, Ahwa-Dang from 4/1/2017.

(3.) That multiple F.I.R.s came to be filed, the details of the said F.I.R. as stated by the applicant herein, are as follows: