NARENDRAKUMAR DAHYALAL JANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has preferred present petition, under Articles 226 and 227 of the Constitution of India and challenged show-cause-notice dtd. 25/11/2014 as well as chargesheet with below mentioned prayer/s:-

(2.) The short facts giving rise to present petition are that the petitioner joined services as a Junior Clerk in Ahmedabad District Panchayat on 3/8/1981. Thereafter, he was promoted on 20/9/2002 as Senior Clerk and was posted at Primary Health Centre, Trant, Taluka: Mandal. From 2005 to 2007 the petitioner was posted at Viramgam and thereafter, he was working in City Block from 2007 to 2008. From 2008 to 2014, the petitioner had discharged his services at Taluka Panchayat, Bavla. He was lastly serving as Senior Clerk in education department in District Panchayat at Ahmedabad. The petitioner thereafter, has retired on 29/11/2014.

(3.) I have heard Ms. Prachi Upadhyay, learned Counsel for the petitioner and Mr. Jay Trivedi, learned Assistant Government Pleader for respondent No.1 and Mr. Munshaw, learned Counsel for the concerned respondents.