NAYANABEN BALUBHAI BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is granted.

(2.) Rule. Mr. P. G. Desai, learned Government Pleader waives service of Rule on behalf of the respondent. Since the matter was heard at length, it was at the suggestion of the Court, Mr. P. G. Desai, learned G. P. has waived the service of Rule on behalf of the respondent.

(3.) The petitioner in this petition under Art. 226 of the Constitution of India, is challenging the decision of the Government removing the petitioner from the post of Additional Public Prosecutor in the City Sessions Court, Ahmedabad. In order to appreciate the grievance of the petitioner, some brief facts of the present case are required to be stated, which are as under :