PATEL ANANDIBEN JETHABHAI Vs. TALUKA DEVELOPMENT OFFICER

JUDGEMENT

(1.) THE petitioner by way of this petition has prayed to quash and set aside the termination order dated 12. 09. 1986 passed by the respondent.

(2.) THE short facts of the case are :-

(3.) HEARD learned advocate for the parties. From the evidence, it transpires that the petitioner has filed this petition without producing the impugned order of termination. Hence, on this ground alone, this petition is not maintainable. The petition is, therefore, dismissed. Rule is discharged. Interim relief if any, stands vacated. 3. 1. It is however, stated by the learned counsel for the petitioner that the petitioner is still in service. Thus, it is observed that it will be open for the petitioner to make representation before the appropriate authority.