TUSHAR SUMANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for and on behalf of the respondent-State.

(2.) At the outset, learned advocate appearing for the petitioner has submitted that the issue is squarely covered by the catena of decisions of this Court. One of them is judgement and order of the Division Bench of this Court dtd. 24/7/2020 passed in Letters Patent Appeal No.1596 of 2019 and allied matters.

(3.) The petitioner was appointed as Technical Assitant (Taluka Level) by the respondent No.4 vide order dtd. 8/12/2015 on contractual appointment of 11 months under Mahatma Gandhi National Rural Employment Guarantee Scheme (MGNREGS). The petitioner continued the work on such post at Kapadwanj till the date of his termination. The petitioner thereafter, was served with a show-cause notice dtd. 16/4/2021 alleging that he, along with other employees, has indulged in corruption by working as contractor in "Sakhi Mandal" scheme. The petitioner replied to the said notice on 22/4/2021, wherein he gave detailed explanation and refuted the charges levelled against him however, without considering the same, and without holding any inquiry, the petitioner has been terminated from service by the impugned order dtd. 29/5/2021.