FAZLURAHEMAN HADERBUX SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these batches of writ petitions are interconnected with each other as the petitioner has challenged his suspension in connection with the misconduct allegedly committed by him in the years 2000-2001 and also challenged the order of penalty inflicted upon him for the very misconduct. Thus, both these matters were heard and decided together by way of this common judgment.

(2.) The writ present petition, being Special Civil Application No.17655 of 2017 is filed under Article 226 of the Constitution of India, seeking the following reliefs:

(3.) It is the case of the petitioner that the petitioner had initially joined service on 10/05/1982, as a Class-II officer under the administrative control of the Director of Employment and Training, Gujarat State. The appointment of the petitioner was as Principal (Class-II). The next higher post in the said hierarchy is Assistant Director (Training) (Class-I).