LAWS(GJH)-2023-6-1912

KETAN PRAFULCHANDRA PAREKH Vs. STATE OF GUJARAT

Decided On June 19, 2023
Ketan Prafulchandra Parekh Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This petition is filed challenging the report of the inquiry officer dtd. 16/2/2022, and the show cause notice dtd. 14/3/2023. Under show -cause dtd. 14/3/2023, the explanation of the petitioner is called on the report of Inquiry officer.

(2.) Heard Mr. Rathin Raval, learned advocate for the petitioner. He submitted that the inquiry officer's report dtd. 16/2/2022 is erroneous and arbitrary on the following grounds:

(3.) On the other hand, Ms. Dharitri Pancholi, learned Asst. Government Pleader on advance copy submitted the following: