SURESHBHAI BHIKHABHAI JOGRANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. With the consent of the learned advocates for the respective parties, the petition is taken up for final hearing. Mr.Meet Thakkar learned AGP waives service of Rule on behalf of the respondent - State.

(2.) The short challenge in this petition under Article 226 of the Constitution of India is the order of termination dtd. 16/2/2019, by which, the services of the petitioner have been terminated without notice on 11/9/2018 on the basis of an FIR lodged against him and the same was without holding departmental proceedings against him.

(3.) Facts in brief are that the petitioner was appointed as a Jail Sahayak for the period of five years on contractual basis. He was arraigned in an ACB trap and an FIR being C. R. No. I - 06 of 2018 dtd. 19/8/2018 was lodged with the ACB, Surendranagar Police Station under Sec. 7 , 12 and 13(2) of the Prevention of Corruption Act, 1988.