KETANBHAI MAHENDRABHAI DAVE Vs. GUJARAT STATE CO-OPERATIVE

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner and Mr.Yogesh N. Ravani, learned advocate for the respondent.

(2.) In this petition under Article 226 of the Constitution of India, the prayer of the petitioner is to issue an appropriate writ, order or direction by directing the respondents to hold a regular departmental inquiry in absence thereof, action on the part of the respondent to initiate further proceedings with respect to the second show cause notice dtd. 26/6/2020 is unjust, improper, and therefore, liable to be struck down.

(3.) The prayer is made by the petitioner in context of the following facts: