DINESHBHAI DHUDABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.B.T.Rao learned advocate for the petitioner, Mr.Meet Thakkar learned AGP for the State and Mr.H.S.Munshaw learned advocate for respondent no.3.

(2.) In this petition under Article 226 of the Constitution of India, the petitioner has challenged the order dtd. 14/9/2020 passed by the respondent no.3, by which, the petitioner's services were put to an end. Facts in brief would indicate that the petitioner was working as a Junior Clerk (Administration).

(3.) Correspondences ensued between District Development Officer and the Development Commissioner with regard to the propriety of reinstating the petitioner being faced with the complaint of allegations of corruption. It appears that finally on 13/3/2019, the State sent a letter to the District Development Officer asking for an explanation on the order dtd. 27/7/2016. By the impugned order, the petitioner's services were terminated reiterating the fact that the earlier termination was justified on the ground of he facing allegation of corruption.