JIVAN DEVJIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Chetankumar Darji learned advocate for the petitioner and Mr.Kurven Desai learned AGP for the respondent - State.

(2.) In this petition under Article 226 of the Constitution of India, the challenge is to the order dtd. 29/12/2016, by which, the petitioner has been dismissed from service and the consequential orders dtd. 13/4/2018 and 17/11/2018 confirming such orders.

(3.) Facts in brief would indicate that the petitioner was convicted for an offense under the provisions of the Prevention of Corruption Act . The conviction was passed by a competent Criminal Court on 13/9/2016. A Criminal Appeal was filed by the petitioner being Criminal Appeal No.1443 of 2016 which appeal is admitted and sentence is suspended.