LAWS(GJH)-2023-8-467

KANUSINH PRATAPSINH THAKOR Vs. STATE OF GUJARAT

Decided On August 04, 2023
Kanusinh Pratapsinh Thakor Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This petition is filed challenging the order of termination dtd. 20/11/2010, passed by the District Development Officer, Jamnagar, whereby the service of the petitioner has been terminated for the reasons stated therein, with effect from 28/10/2020.

(2.) Considering the issue involved and with the consent of learned Advocates for the respective parties, this petition is taken up for final hearing today

(3.) Brief facts, referred in the petition are as under: