M. B. RAUT Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) By way of present petition, under Articles 14 and 16 of the Constitution of India, the petitioner has challenged orders dated 19/21/9/2005, 17/1/2008 and 16/11/2010 passed by the District Development Officer, District Panchayat, Valsad, Development Commissioner and Gujarat Civil Services Tribunal, and prayed, inter alia, that:-

(2.) The facts giving rise to present petition are that the petitioner was serving as a 'Junior Clerk' in the Public Health Centre at Limjar Taluka Vansada, District: Valsad and was transferred to Public Health Center at Pindval Taluka, Dharampur by way of promotion to the post of 'Senior Clerk', whereby the petitioner had reported for duty on 31/12/1980. Thereafter, the petitioner remained absent from his duty from 1/1/1981 to 1/6/1995, in view of the criminal complaint lodged against the petitioner under Sec. 409 of Indian Penal Code alleging that the petitioner has misappropriated certain amount of Diwali Festival advance of certain employees of Limjar, Public Health Centre. The said case was registered as Criminal Case No.94 of 1983.

(3.) In view of the aforesaid facts, the petitioner has preferred present petition praying inter alia that the orders dated 19/21/9/2005, 17/1/2008 and 16/11/2010 passed by the authorities be quashed and set aside.