JAYDIPKUMAR DINESHCHANDRA JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Ms. Shruti Pathak, learned Assistant Government Pleader waives service of notice of Rule for and on behalf of the respondent - State.

(2.) By way of this petition, under Article 226 of the Constitution of India, the petitioner has prayed for a direction that the order of the Gujarat Civil Services Tribunal dtd. 17/3/2021 passed in Referral Application No.06/2020/359 be quashed and set aside and for a further direction to the Reporting Authority as well as the Reviewing Authority to appropriately evaluate the petitioner in the Performance Appraisal Reports (PAR) of the petitioner for the service periods of 1/8/2019 to 5/12/2019 and 6/12/2019 to 31/3/2020.

(3.) The facts in brief would indicate that the petitioner - a Direct Recruit Officer to the Gujarat Administrative Services, Class-I was appointed in the cadre of the Deputy Collector with effect from 1/1/1996. In the course of his duty, he has been posted as Deputy Collector, Godhra and other position and it is his case that his service career is very good. The petitioner was suspended from 24/2/2010 to 17/6/2018 which was pursuant to a private complaint which came to be filed against the petitioner. The petitioner was discharged from the criminal proceedings by this Court. On a challenge by the State to the order of discharge before the Hon'ble Supreme Court, on 25/4/2022, the Special Leave to Appeal (Criminal) was dismissed.