KALPESHKUMAR BABUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates.

(2.) RULE returnable today. Mr.Hasurkar waives service of rule. With the consent of the learned advocates, the petition is heard and disposed of today.

(3.) The petitioner, a Government servant appointed on compassionate grounds, challenges the Notification dated 19th April, 2006 issued by the Sardar Patel Institute of Public Administration, Gujarat State (hereinafter referred to as, ?the SPIPA?) and the apprehended order of termination of service of the petitioner.