ASHOKKUMAR ATMARAM PRAJAPATI Vs. HIGH COURT OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms. Harshal N. Pandya appearing for the petitioner and learned advocate Mr. Ishan G. Joshi appearing for the respondent - High Court of Gujarat.

(2.) By way of this petition, the petitioner has prayed for quashing and setting aside the impugned order of termination dtd. 28/3/2016 passed against the present petitioner and has further prayed for reinstating the petitioner in service to his original post with all consequential benefits and continuity of service.

(3.) The facts of the case, as stated by learned advocate Ms. Harshal Pandya, are as under: