DINESHBHAI MULJIBHAI PATEL Vs. COLLECTOR, SABARKANTHA

JUDGEMENT

(1.) Heard learned advocate Mr. R. D. Kinariwala appearing for Mr. P.S. Patel for the petitioner and learned AGP Mr. Rohan Yagnik for the respondents.

(2.) Perused the record. Petitioner has challenged the order dated 28.11.2008 by the Collector, Sabarkantha being respondent No. 1 so also order dated 12.4.2012 by the Civil Services Tribunal, Gandhinagar in Appeal No. 4 of 2009 and also the order dated 29.10.2012 by the same Tribunal in Review Application No. 11 of 2012 with a request to direct the respondent to reinstate the petitioner with continuity and full backwages.

(3.) The sum and substance of the petitioner's case is to the effect that the petitioner has joined the services with the respondent as Circle Inspector. However, during the course of his service, there was one complaint against him for demanding Rs. 2,000/- as illegal gratification from one Babubhai Masurbhai Dabhi. For such demand, on complaint by Babubhai Masurbhai Dabhi, a trap was arranged and petitioner was caught with tainted currency notes with an allegation that he has accepted it as bribe and illegal gratification, for which criminal proceedings were initiated. Pursuant to such initiation of criminal proceedings against the petitioner under the Prevention of Corruption Act, and he was suspended on 3.2.2007.