STATE OF GUJARAT Vs. HARESHKUMAR MANABHAI CHAUDHARY

JUDGEMENT

(1.) The present appeal is directed against the order dtd. 28/9/2022, whereby learned Single Judge has allowed the petition filed by the respondent - original petitioner and directed the present appellants - original resopndents to reinstate the petitioner on same terms and conditions on which he was initially appointed.

(2.) Heard learned AGP Mr. Kurven Desai for the appellants, learned advocate, Mr. Jit P. Patel for the respondent.

(3.) Learned AGP Mr. Desai submitted that the petitioner was appointed on 23/2/2018 on contractual basis. It is further submitted that the services of the petitioner came to be terminated vide order dtd. 23/6/2021 on the ground that FIR came to be registered against the petitioner under the Prevention of Corruption Act. Learned AGP has referred to the order of termination dtd. 23/6/2021, copy of which is placed on record at Page No.17 of the compilation. It is further submitted that the petitioner challenged the said order by filing captioned petition before the learned Single JUdge and the learned Single Judge, vide impugned order dtd. 28/9/2022, allowed the petition and thereby issued aforesaid directions and, hence, the appellants have filed present appeal.