SENMA HARIBHAI KESHABHAI Vs. MAMLATDAR

JUDGEMENT

(1.) Heard Mr. Satta, learned advocate for the petitioner, and Mr. Jani, learned AGP for the respondent - State.

(2.) In this petition, the petitioner has prayed,inter alia, that:

(3.) The petitioner who, at the relevant time, was working as Supervisor (Sanchalak) under Midday Meal Scheme at primary school in village Malekpur, District Mehsana, is aggrieved by the order dated 15.12.2004 passed by the Mamlatdar and the order dated 4.4.2005 passed by the Commissioner, Madhyan Bhojan & Schools, Gandhinagar whereby the petitioner came to be discontinued on account of irregularity and on the ground of suppression of material fact/s.