DEVESH TRIPATHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader Ms. Dharitri Pancholi waives service of notice of Rule on behalf of the respondent - State. Considering the issue involved and with the consent of Learned Advocates for respective parties the matter is taken up for final hearing today.

(2.) This petition is filed challenging the order dtd. 9/1/2020 (Annexure-A), by which the petitioner's service was terminated with immediate effect. In the order dtd. 9/1/2020, it is stated that the appointment of the petitioner was made on contract basis on fixed salary.

(3.) The facts in brief are as under: -