KANJIBHAI NATHUBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for quashing and setting aside the order of termination dtd. 26/9/2014, which is confirmed by the Appellate Authority vide order dtd. 5/5/2018 whereby the petitioner was terminated and that action was held to be legal and valid by the appellate authority. The petitioner has also prayed for reinstatement with all consequential benefits, including back wages.

(2.) Heard learned advocate Mr.R.K.Mishra, learned advocate for the petitioner, Mr.H.S.Munshaw, learned advocate for the respondent No.2 and Ms.Forum U. Trivedi, learned Assistant Government Pleader for respondent No.1.

(3.) With the consent of the learned advocates for the parties, the matter was heard finally. Hence, Rule. Learned advocate Mr.H.S.Munshaw waives service of Rule for respondent No.2 and Ms.Forum U. Trivedi, learned Assistant Government Pleader waives service of Rule on behalf of respondent No.1.