STATE OF GUJARAT Vs. MANOJKUMAR VAJABHAI PARMAR

JUDGEMENT

(1.) This appeal is filed under Clause 15 of the Letters Patent against the oral judgment dtd. 19/4/2022 rendered by the learned Single Judge in Special Civil Application No.11785 of 2020 by which the learned Single Judge has allowed the petition filed by the present respondent - original petitioner.

(2.) It is the case of the original petitioner that he came to be appointed as Revenue Talati, Class-III on 25/9/2012 and came to be posted at Mamlatdar Office, Patan. Thereafter, on 21/1/2020, FIR came to be registered against him before ACB Police Station, Patan for the offence punishable under the provisions of the Prevention of Corruption Act .

(3.) The original respondent No.2 - Collector issued a show-cause notice on 26/2/2020 to which the original petitioner gave reply on 4/3/2020 and pointed out that he has been falsely implicated in the FIR in question. Thereafter, on 7/3/2020, the original respondents passed an order whereby the services of the petitioner came to be terminated without holding departmental inquiry. Petitioner, therefore, filed the captioned petition.