DHARABEN GOBARBHAI THESIYA Vs. DISTRICT PANCHAYAT, SURAT

JUDGEMENT

(1.) Heard Mr.Dev D. Patel learned advocate for the petitioner and Ms.Sejal Mandavia learned advocate for respondent no.1.

(2.) RULE returnable forthwith. With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) The petitioner was appointed as Talati-cum-Mantri on contractual basis for a period of five years by an order dtd. 27/4/2017. He joined the services on 29/4/2017. By the impugned order dtd. 5/3/2021, the services of the petitioner were terminated on the ground that an FIR bearing C.R.No.I-389 of 2020 came to be registered against the present petitioner before the ACB Staion, Surat, on 19/3/2020.