HIREN DAHYABHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Jit P. Patel, learned counsel for the petitioner and Mr. Krutik Parikh, learned AGP for the respondent - State.

(2.) The Challenge in this petition is to the order of termination dtd.16/3/2017 passed by the respondent - authority, by which, the services as Assistant Motor Vehicle Inspector, Class-Ill of the petitioner has been terminated on the ground of lodging of an FIR under Ss. 7, 8, 12, 13(1)(D) and 13(2) of the Prevention of Corruption Act registered at ACB Police Station, Banaskantha.

(3.) Mr. Patel would submit that even otherwise 'A' summary report has been filed in context of the FIR in question. The short ground on which the petitioner has assailed the order of termination that it is contrary to the law laid down in a decision rendered by the Division Bench of this Court dtd. 24/7/2020 rendered in Letters Patent Appeal No. 1596 of 2019 in case of State of Gujarat v. Chetan Jayantilal Rajgor.