AJAY HARIBHAI DODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with prayers as under:

(2.) Learned Advocate for the petitioner submitted that the petitioner was not given enough opportunity of hearing before being removed from the service. Moreover, for sometime, in the year 2020, the petitioner was reinstated, but thereafter, without following due process has been removed from the service.

(3.) Learned Advocate for the petitioner has tried to justify absence of the petitioner by drawing attention of this Court to certain medical case papers of his own, his father, his mother and also his wife.