HARDEVBHAI ARJIBHAI MEENA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Mishra, learned advocate for the petitioner and Mr. Baxi, learned advocate for the respondent. In present petition, petitioner has prayed in Para-13, interalia, that,

(2.) The service of petitioner came to be terminated vide order dated 04.08.1992. A copy of order whereby present petitioner came to be terminated is placed on record came Annexure-'A', Page-14.

(3.) The petitioner has alleged that the respondent board terminated his service without following procedure prescribed by law. The petitioner has also alleged that respondent terminated his service without payment of retrenchment compensation and without serving any notice or without giving any opportunity of hearing. Feeling aggrieved by such illegal termination, the petitioner prayed for above quoted prayer.