DUSHYANTKUMAR AMRUTBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Jaydeep H. Sindhi appearing for the petitioner and learned Assistant Government Pleader Mr. Aditya Davda appearing for the respondent - State.

(2.) By way of this petition the petitioner has prayed for following reliefs :-

(3.) The case of the petitioner is that the petitioner was appointed on the post of MIS (Coordinator) purely on temporary and purely on ad-hoc and contractual basis for a period of eleven months on a fixed pay of Rs.7500.00 vide order dtd. 20/1/2013. Thereafter, the petitioner services were continued by extending the contact from time to time and according to the petitioner, it was decided that the petitioner shall continue to serve till the scheme MANREGA would remain in force. It is the case of the petitioner that respondents alleged that at the time of inspection of the four Taluka Panchayats of Mahisagar District, irregularities were found between 2016 to 2019, wherein the payments were directly deposited in the accounts of the vendors by preparing bogus bills and on the basis of the aforesaid inquiries, four FIRs were registered in Mahisagar District for the single offence. The petitioner was named in all four FIRs. According to learned advocate Mr. Jaydeep Sindhi though the petitioner was not named in any of the aforesaid FIR on the various date of January and February 2023 was arrested in connection with those FIRs wherein between April and May, the petitioner was bailed out. The details of FIR, date of arrest of the petitioner and the date on which bail was granted is placed on record by way of a chart by the petitioner which is reproduced as under :-