DIPAKKUMAR DINESHBHAI LUHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed challenging the departmental proceedings initiated against the petitioner pursuant to the charge-sheet dtd. 19/4/2022, which culminated into Departmental Case No.198 of 2022.

(2.) Rule returnable forthwith. Mr. Aditya Pathak, learned Asst. Government Pleader waives service of rule on behalf of respondent-State.

(3.) The facts in brief are that, the petitioner herein pursuant to the advertisement issued by the State for the post of Class-II (Accounts Officer) applied and after selection was appointed in the year 2011. Thereafter, he was promoted and transferred at various places and lastly posted at Gandhinagar on 17/6/2022 as Accounts Officer in the office of Commissioner Rural Development, Gandhinagar and at present working there. It is case of the petitioner that pursuant to an anonymous complaint, a preliminary inquiry came to be initiated against him on 13/6/2019 and upon allegations being held proved, a show cause notice dtd. 22/1/2021, was issued by respondent No.2 calling for response of the petitioner. Petitioner responded to the said show cause notice by reply dtd. 28/1/2021. Thereafter, charge-sheet was issued on 19/4/2022 by respondent No.1, aggrieved by which, present petition is filed.