GOPALBHAI JAGDISHBHAI BUDDHADEV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of parties, the matter is taken up for final disposal today itself. Hence, Rule. Learned Assistant Government Pleader waives service of rule on behalf of respondents.

(2.) By way of this petition, the petitioner has challenged the order of termination dtd. 21/4/2022 passed by respondent No.2 and has prayed for quashing and setting aside all consequential and subsequent orders pursuant to the order dtd. 21/4/2022 and has prayed for a direction to the respondents to reinstate the petitioner to the post of Assistant Motor Vehicle Inspector Class III with all consequential benefits.

(3.) Mr. Jit Patel, learned advocate appearing for the petitioner clarified that the order dtd. 21/4/2022 is actually a forwarding letter and actually the order of termination which is a stigmatic one is passed on 13/4/2022 as can be seen from the forwarding letter. Therefore, learned advocate Mr. Patel is permitted to amend the prayer clause by incorporating the date 13/4/2022 as well in addition to 21/4/2022. Amendment to be carried out forthwith.