GUNVANTBHAI NAROTTAMBHAI VAHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Archit P. Jani on behalf of the petitioner, learned Assistant Government Pleader Mr. Jay Trivedi for respondents no.1, 2 and 3 and learned Senior Advocate Mr. B.S. Patel with learned Advocate Mr. Umang Oza on behalf of respondent no.5. None appears for respondent no.4.

(2.) Rule. Learned AGP and learned Advocates waive service of rule on behalf of the respective respondents.

(3.) By way of this petition, the petitioner challenges an order dtd. 23/5/2022 passed by the respondents no.2 herein i.e. Director, Sugar, State of Gujarat whereby the inquiry initiated against respondent no.5 by issuing a notice under Sec. 76(B) of the Gujarat Co-operative Societies Act, 1961 ( for short 'the Act') has been closed.