VISHAL JAYANTIBHAI OZA Vs. MEHSANA NAGARPALIKA

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Harshesh R Kakkad, learned advocate waives service of Rule on behalf of the Respondents.

(2.) By way of this petition, petitioner has invoked extraordinary jurisdiction under Article 226 of the Constitution of India challenging the order dtd. 15/12/2022 of suspension, his transfer during the period of suspension from Mehsana Nagarpalika to Vijapur Nagarpalika and the order dtd. 7/3/2023, extending the period of suspension for further period of 90 days.

(3.) The facts in brief are as under: