DIPTI BABUBHAI RUPARELIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Munshaw, learned advocate waives service of notice of rule on behalf of respondent No. 2 and learned Assistant Government Pleader Ms. Bhatt waives service of notice of rule on behalf of the respondent No. 1 - State.

(2.) This petition is filed challenging the order dtd. 4/4/2021, passed by respondent No. 2 whereby the service of the petitioner was terminated. Against the order dtd. 4/4/2021, the petitioner preferred an appeal and respondent No. 1 under order dtd. 5/3/2022, rejected the appeal and confirmed the order of respondent No. 2 dtd. 4/4/2021.

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