SAMIR BALWANTRAI TRIVEDI Vs. PRINCIPAL DISTRICT JUDGE

JUDGEMENT

(1.) The learned advocate appearing for the petitioner is permitted to implead the State of Gujarat through the Legal Department, Sachivalaya, Gandhinagar, as party respondent no.2.

(2.) By this writ -application under Article 226 of the Constitution of India, the petitioner, a dismissed employee of the Court of the learned Principal Civil Judge, Palitana, has prayed for the following reliefs:

(3.) The disciplinary authority passed an order of dismissal from service which came to be confirmed by the appellate authority. The High Court, on its administrative side, in appeal, observed as under :