DEPUTY DISTRICT DEVELOPMENT OFFICER Vs. MODI DHANESHBHAI VIJAYBHAI

JUDGEMENT

(1.) Heard learned advocate Mr. H.S.Munshaw for the appellant - Deputy District Development Officer.

(2.) This Letters Patent Appeal under clause 15 of Letters Patent is directed against the judgment and order dtd. 16/12/2022 passed in Special Civil Application No.3084 of 2021. Learned Single Judge allowed the petition. While allowing the petition following directions and observations were made by learned Single Judge.

(3.) What was challenged in the Special Civil Application was order of termination of the petitioner dtd. 5/3/2009. the termination was acted upon by the authorities against the petitioner employee on the ground of filing of criminal complaint in respect of alleged offences under Prevention of Corruption Act, 1988. The petitioner was Talati cum Mantri and was subjected to filing of First Information Report for the aforesaid offence.