DEEPAK P. BRAHMBHATT Vs. PRESIDENT

JUDGEMENT

(1.) In this Appeal, the judgement delivered by the learned Single Judge in Special Civil Application No.599 of 1990 has been challenged.

(2.) The facts giving rise to the present Appeal, in a nutshell, are as under :

(3.) It is not in dispute that necessary qualification for being appointed as a Chief Officer of any Nagar Palika is seven years experience of municipal administration work in Nagar Palikas, as per provisions of Section 47 of the Gujarat Municipalities Act, 1963. The appellant had stated in the application submitted by him for being appointed as a Chief Officer that he had eight years administrative experience. (Even in the petition, in paragraph 2, he has stated that the appellant had worked as Chief Officer in several Nagar Palikas for a period of eight years.) In view of the afore -stated fact stated in the application made by the appellant, he had been appointed as Chief Officer by Dehgam Nagar Palika. When it was revealed that the appellant was not having requisite experience and he had made incorrect statement in his application, by an order 29th dated January, 1990, the services of the appellant had been terminated. There also appears to be some other reasons for termination, but at this juncture, we are not concerned with the same.