SANDIP AJITSINH VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader Ms.Divyangna Jhala waives service of notice of Rule on behalf of the respondents.

(2.) The challenge in this petition is directed against order dated 21st August, 2017 passed by the Collector, Vadodara terminating the services of the petitioner who was a Junior Clerk employed under the respondent. The petitioner has further prayed to reinstate him with all consequential benefits and back wages with continuity of service. The ground of challenge put-forth by the petitioner is that the impugned order came to be passed without affording any opportunity of hearing to the petitioner and that the same is based on the allegation of misconduct.

(3.) By order dated 28th September, 2012 petitioner was appointed as Junior Clerk on a fixed pay for five years. The petitioner had appeared in the competitive examination before his appointment. On 19th December, 2016 a First Information Report came to be registered with Vadodara (Rural) Anti Corruption Bureau Police Station, District Vadodara alleging that the petitioner had demanded illegal gratification. Based on this, the impugned order came to be passed.