KANAIYALAL NAGJIBHAI ROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to join In-charge General Manager (Personnel), Gujarat State Civil Supplies Corporation, Gandhinagar as respondent No.3 as per amendment tendered by learned advocate Mr. Kartik H. Bhatt appearing for the petitioner today. The same is taken on record and granted. To be carried out forthwith.

(2.) With the consent of parties, the matter is taken up for final disposal today itself. Hence, Rule. Learned Assistant Government Pleader Mr. Aditya Davda waives service of rule on behalf of respondent Nos.1 and 2 and learned advocate Mr. Bhargav Pandya waives service of rule on behalf of respondent No.3.

(3.) By way of this petition, the petitioner has challenged the order of termination dtd. 6/3/2021 passed by respondent No.3 and has prayed for quashing and setting aside all consequential and subsequent orders pursuant to the order dtd. 6/3/2021 and has prayed for a direction to the respondents to reinstate the petitioner to the post of Assistant Depot Manager with all consequential benefits