HARDIKABEN MANOJBHAI BHATT Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Manish Patel learned advocate waives service of notice of Rule on behalf of the respondents.

(2.) With the consent of learned advocates for the respective parties, and since this matter is covered by several decisions of this Court, wherein, the coordinate bench of this Court is followed the decision in case of State of Gujarat v. Chetan Jayantilal Rajgor rendered in Letters Patent Appeal No.1596 of 2019 and allied matters, the matter is taken up for final hearing.

(3.) The case of the petitioner is that he was working as a Revenue Talati on a contract basis for a tenure of five years. He was appointed by an order 10/4/2017, her term would have ended on 9/4/2022 by the impugned order dtd. 7/8/2020, her services were terminated on the ground that based on a resolution of the Panchayat, she undertook the work of deepening of the well without waiting for he sanction of the Taluka Development Officer. This was taken as a conduct unbecoming of the government servant. The order impugned further indicates that she made payments to the contractor which also amounted to misconduct.