GOVIND PRAGJI Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) The present petition is filed under Articles 226 227 of the Constitution of India challenging judgment and order dtd. 18/4/2011 passed by the Gujarat Civil Services Tribunal, Gandhinagar in Appeal No.120 of 2007, whereby appeal of the petitioner came to be rejected. Before the Tribunal, the petitioner had challenged order of dismissal dtd. 16/11/1999 passed by respondent No.2-Deputy District Development Officer, disqualifying him from any employment in future. The petitioner also challenged order dated 02/3/3/2007 passed by the respondent No.1 herein- District Development Officer, whereby appeal of the petitioner was rejected and order passed by respondent No.2 dtd. 16/11/1999 was confirmed.

(2.) Learned Advocate for the petitioner submitted that no serious charge was levelled against the petitioner. What was alleged was that he has not handed over his charge though placed under suspension with effect from 4/5/1998; that he made application for committing suicide with intention to cause mental torture to the officers of the District Panchayat and directly made application before the Higher Office, i.e. Development Commissioner, Gandhinagar on 3/3/1997 for proceeding on fast as per 'Gandhian' way and for committing suicide and applications dtd. 19/4/1997 and 1/6/1998 were addressed to the Hon'ble Chief Minister that he made applications before the higher authorities to the effect that statement dtd. 14/7/1997 was obtained from him my giving mental torture on him.

(3.) As against this, learned Advocate for the respondent submitted that Tribunal has recorded the following findings:-