RAVINDRASINH VANRAJSINH ZALA Vs. COMMISSIONER OF TRANSPORT

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the applicant, a dismissed Assistant Motor Vehicle Inspector, calls in question the legality and validity of the order dated 6th February 2013 passed by the Gujarat Civil Services Tribunal in Appeal No.62 of 2011 filed by the petitioner against the order of dismissal from service passed by the Motor Vehicles Commissioner dated 29th March 2011.

(2.) The case of the petitioner may be summarised as under :

(3.) According to the requirement, the applicant had submitted a duplicate driving licence issued by the RTO, Palanpur, on 30th December 1986 for the heavy motor vehicle which was valid upto 10th September 1989.