VIJAYKUMAR ISHWARLAL SALAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, which is filed under Article 226 of the Constitution of India, petitioner has prayed that the departmental proceedings initiated against the petitioner vide charge-sheet dated 07.10.2016 be quashed and set aside and thereby petitioner be reinstated in service with all consequential benefits.

(2.) At the request of learned advocates appearing for the parties, this petition is taken up for final hearing looking to the issue involved in the matter.

(3.) It is the case of the petitioner that he had initially joined the service of the respondents on 30.06.1997 as Civil Judge and Judicial Magistrate First Class and thereafter he was promoted to the post of Senior Civil Judge in the year 2005. Thereafter, he was promoted as Ad-hoc Additional District Judge in the year 2013 and as Additional District Judge in the year 2014. Thus, the petitioner has rendered more than 19 years of service. It is stated that petitioner came to be suspended from service with immediate effect vide suspension order dated 206.2016 and as on date he is under suspension.