PUROHIT VALAJIBHAI PADAYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocate Mr.C.P.Chaniyara and learned AGP Mr.Ronak Raval waive service of notice of rule for and on behalf of the respective respondents.

(2.) At the outset, learned advocate Mr.Jit Patel appearing for the petitioner has submitted that the issue is squarely covered by the judgment of the Division Bench dtd. 24/7/2022 passed in Letters Patent Appeal No.1596 of 2019 and allied matters.

(3.) In the present writ petition, the petitioner is seeking quashing and setting aside the order dtd. 14/7/2018 passed by the respondent no.2 terminating the petitioner from service. The petitioner was appointed as an Additional Assistant Engineer (Civil), Class-III vide order dtd. 29/10/2016. It appears that, on 21/5/2018, the petitioner was posted at Amreli District as an Assistant Engineer (Civil), a criminal case under the provisions of the Prevention of Corruption Act was registered against him and accordingly, by the order dtd. 14/7/2018 the petitioner was dismissed from service only on the basis of registration of the FIR without giving any notice or affording any opportunity of hearing.