YASMINBEN S HALANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant, a dismissed 'Deputy Charity Commissioner', has prayed for the following reliefs:

(2.) It appears from the materials on record that while the writ applicant was serving as the 'Deputy Charity Commissioner' at Bhuj, a departmental chargesheet dated 21st July 2014 was served upon her containing the charge that the writ applicant had undertaken inspection of Shri Gorasia Education Society situated at Haripar, Bhuj, on 27th July 2010 and in the course of the inspection, the writ applicant noticed various illegalities and irregularities in the functioning of the Trust. Although such illegalities and irregularities were noticed, yet the writ applicant failed to initiate appropriate proceedings in that regard against the Society in accordance with law. On the contrary as alleged, the writ applicant gave certain suggestions to the Society so that the illegalities and irregularities could be covered up.

(3.) The writ applicant filed her detailed statement of defence dated 2nd August 2014 denying all the allegations.