SHANABHAI GANDABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the present writ petition, the petitioner has assailed the order passed by the respondent no.2 dtd. 2/1/2020, whereby the respondent no.2 has rejected the revision application preferred by the petitioner being Revision Application No.111 of 2019 by confirming the order dtd. 24/9/2019 passed by the Respondent no.3 in Appeal No.1 of 2019.

(2.) The brief facts of the case are as under:-

(3.) Learned advocate Mr.Mangukiya has submitted that as a counter- blast to the filing of the aforestated petition thereto, a show cause notice is issued to the petitioner dated 10.062019, calling upon the petitioner to show-cause as to why the petitioner should not be removed as member of the Committee, in exercise of the powers under Sec. 13 of the Act. It is submitted that the petitioner submitted an application dtd. 26/8/2019, wherein the petitioner pointed out that no records have been forged by the petitioner, and the contrary the petitioner requested the Director to register a criminal offence. It is submitted that it may also be noted that all receipt books remain under the custody of the Secretary. Thus, it is submitted that to make an allegation that the petitioner got it prepared is nothing but just figment of imagination.