MOHAMMED NAUSHAD SAEEDMOHAMMED SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of learned advocates appearing for the respective parties, the matter is taken up for final hearing today itself. Rule. Learned Assistant Government Pleader waives service of rule on behalf of respondents.

(2.) By way of the present petition, the petitioner has prayed for quashing and setting aside the order dtd. 8/11/2023 passed by the Director General, Civil Defence and Commandant General, Home Guards, Ahmedabad - respondent No.2 herein by which the appointment of the petitioner was cancelled. The petitioner has also prayed for reinstatement in service with continuity and all other consequential monetary and other benefits.

(3.) The brief facts as submitted by learned advocate Mr. K. B. Pujara can be summarized as under :-