MUNIRUDIN VAJIRUDIN KAZI Vs. MUNICIPAL COMMISSIONER AND ORS.

JUDGEMENT

(1.) By way of this petition which is filed under Articles 226 and 227 of Constitution of India, the petitioner seeks to challenge the order dated __/10/12 passed by the appellate authority-respondent no.3 herein in Appeal No.25 of 2012.

(2.) Heard learned advocate Mr.Mukesh Rathod for the petitioner, learned advocate Mr.H.S.Munshaw for respondent no.1 and learned AGP Ms.Megha Chitaliya for respondent no.2.

(3.) Learned advocate for the petitioner submitted that the petitioner was working as driver in the fire station of respondentMunicipal Corporation since 15.3.1971. He was caught with Narcotics by the Narcotic squad on 26.5.1997 during the checking. Therefore, the criminal proceedings were initiated against him. The respondent-Municipal Corporation suspended the petitioner from service on 8.7.1997 in view of the aforesaid criminal proceedings initiated against the petitioner. Thereafter, the respondent-corporation issued the chargesheet to the petitioner. However, no departmental proceedings were initiated against the petitioner.