B.V.PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed seeking following prayers,

(2.) Brief facts of the present petition are that the petitioner was serving as District Ayurved Officer (Class-I) from 1994 to 1999 at District Bhuj - Kutch. During the period between 30.07.1994 and 19.01.1999 while he was serving in the office of District Panchayat, Surat, he was caught in a trap conducted by Anti Corruption Bureau (ACB) for demanding Rs.1,000/- from one Maheshkumar Knatilal Joshi for his transfer and for granting benefit of the higher pay-scale. It was alleged that Rs.500/was paid on 05.08.1998, and the balance amount of Rs.500/was to be paid on 17.08.1998. On that day the trap was arranged, and the Officers of ACB caught the petitioner.

(3.) Pursuant to the said fact, a charge-sheet was issued to the petitioner on 17.12.2003 on the same incident i.e. of accepting bribe of Rs.1,000/- from one Shri Maheshkumar Knatilal Joshi. In view of the above, it was found that the petitioner is responsible for breach of Rule-3(1) of the Gujarat Civil Services (Conduct) Rules, 1971.