ABDULSATTAR R MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has made following prayers under para 7 in his petition filed under Article 226 of the Constitution of India : -

(2.) The case of the petitioner is that looking to his services rendered as Beat Supervisor (Kelavani) from 1979 onwards, he came to be appointed as Principal, DIET (i.e. equivalent to Deputy Director) by order dated 9.8.1997. He has averred that initially, he was appointed for a period of six months, but he was continued in service without any break till he was suspended in the month of July 2002 and departmental inquiry was initiated against him. He made representation against his suspension and requested for necessary documents as regards the allegations levelled against him. However since nothing was done, he preferred Special Civil Application No.7721 of 2002 before this Court, wherein this Court vide order dated 14.10.2002 directed the respondents to supply copies of the documents which were to be relied by the department and to complete the inquiry within six months. It is further case of the petitioner that since the respondents failed to comply with the direction issued in the above petition, the petitioner again filed Special Civil Application No.12580 of 2003, wherein the Court vide order dated 29.8.2003 directed the respondents to complete the inquiry latest by 31.12.2003. Thereafter also, the said direction was not complied with by the respondents and the suspension of the petitioner was continued for about 7 years. The petitioner has averred that though there is no substance in the allegations leveled against him, the respondents have taken decision of issuing order of compulsory retirement to the petitioner.

(3.) I have heard learned Advocates for the parties.