HITESHKUMAR JASHWANTSINH TAPARIA (CHIEF FIRE OFFICER , VADODARA MUNICIPAL CORPORATION) Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) By this writ­application under n 226 of the Constitution of India, the petitioner a suspended Chief Fire Officer, Vadodara Municipal Corporation has prayed for the following reliefs:­ "(a) to quash and set aside the impugned order of suspension dtd. 30­05­2015 passed by the respondent as per Annexure­M;

(2.) The facts giving rise to this application may be summarized as under:­

(3.) The petitioner was appointed as a Station Officer in the Fire Brigade Department of the Vadodara Municipal Corporation on 4.01.1986. He was promoted as the Deputy Chief Fire Officer in the year 2004 and further promoted as the Chief Fire Officer on 1.05.2007.