CHAMPAKBHAI ISHWARBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Chintan Desai, learned advocate appearing for the petitioner and Ms.Pooja Ashar, learned A.G.P. appearing for the respondent - State.

(2.) Brief facts leading to filing of the present petition read thus:-

(3.) Mr.Chintan Desai, learned advocate appearing for the petitioner submits that the suspension order at Annexure-A is invalid and continuance of suspension by the said order is illegal.