FALGUNIBEN PARBATSINH RAOL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Ms.Nidhi Vyas learned AGP waives service of notice of Rule on behalf of the respondent State.

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

(3.) The order under challenge is of termination dtd. 21/6/2019. The petitioner was selected as a Deputy Mamlatdar through GPSC after he was appointed on such post after regular recruitment process. The petitioner was appointed on such post on 30/12/2016 initially for a period of five years. On 12/6/2019, an FIR came to be registered against the petitioner for commission of alleged offences punishable under the provisions of Ss. 7(a) and 13(1) of the Prevention of Corruption Act, pursuant to which, the services of the petitioner were terminated on 21/6/2019 without even providing an opportunity of hearing to the petitioner. Thereafter the petitioner preferred an appeal before the respondent no.1. The respondent no.1 vide order dtd. 5/3/2020 had rejected the appeal preferred by the petitioner.