MANOJKUMAR VAJABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. With consent of the learned advocates appearing for the respective parties, taken up for final hearing today. Heard Mr. Jit Patel, learned advocate for the petitioner and Ms. Surbhi Bhati, learned AGP, for the State-respondents.

(2.) The challenge in this petition is to the order of termination dtd. 7/3/2020 and 23/11/2021 passed by the respondent authorities by which the services of the petitioner as Revenue Talati, have been terminated on the ground of lodging of an FIR under the provisions of Prevention of Corruption Act at Patan Police Station.

(3.) Mr. Patel, learned advocate, would rely on the orders passed in similar matter by this Court, namely, Special Civil Application No. 15471 of 2020 dtd. 13/4/2022. He further requested to pass similar order in this order. The relevant paragraphs of the order dtd. 13/4/2022 reads as under: