NILESHBHAI KHUSALBHAI CHAUHAN Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has challenged the impugned order of the High Court on its administrative side recommending that the petitioner be dismissed and the dismissal order passed by the State Government.

(2.) Facts in brief are as under:

(3.) Ms. Mamta Vyas, learned counsel for the petitioner would make the following submissions: