CHANDRAKANT G. DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner was appointed as temporary forest guard. The petitioner's services were terminated because he was found to be irregular in attending to his duties. He remained absent without leave and therefore his services were found to be unsatisfactory. Consequently his services were terminated. The action of the respondent No. 2 terminating the services is penal. It was on account of misconduct committed by the petitioner that his services were terminated. Such an action could not have been taken without holding an inquiry and finding the petitioner guilty of misconduct after giving him an opportunity of being heard.