CHHATRASINH M.CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Tirthraj Pandya learned AGP waives service of rule on behalf of the respondent No. 1.

(2.) By way of this petition, the petitioner has challenged the legality, validity of the action of the respondents in holding and conducting departmental inquiry against the petitioner on the alleged ground that the petitioner in connivance with Jr. Clerk Mr Ramanbhai Hirabhai Parmar, has accepted a sum of Rs.35,000.00 as bribe for granting non-agricultural permission when the petitioner was posted at District Panchayat, Godhra, as Deputy Chitnis, Revenue Department.

(3.) It was the allegations against the petitioner that he has committed breach of sub-rule (1)(2) (3) of Rule 3 of the Gujarat Panchayat Service and Conduct Rules, 1998, and therefore, was punishable under Rule 6 of the Gujarat Panchayat Service (Discipline and Appeal) Rules, 1997. Accordingly, departmental inquiry was ordered to be conducted against the petitioner in pursuance of the charge-sheet dated 31.12.2013.