N P CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) APPELLANT , original petitioner has challenged judgment of the learned Single Judge dated 15.6.2012 passed in Special Civil Application No.2347 of 2011.

(2.) , The brief facts are as under:

(3.) DEPARTMENTAL inquiry was carried out. Inquiry Officer submitted his report dated 3.11.2010 holding that the charge was proved. The Government decided to accept the report and supplied copy thereof to the petitioner to enable him to make a representation. This was communicated to the petitioner under letter dated 19th January, 2011. At that stage, petitioner approached this Court and prayed for quashing the Inquiry Officer's report and also the decision of the Government in accepting the findings of the Inquiry Officer.