NITINBHAI CHANDUBHAI RAVJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Brijesh Trivedi for the petitioner and learned Assistant Government Pleader Mr.Manan Mehta for the respondents in the main petition as well as in the Civil Applications.

(2.) By filing the present petition under Article 226 of the Constitution, the petitioner has prayed to set aside communications dated 19th May, 2018, dated 02nd June, 2018 and 21st June, 2018 which are by the Executive Engineer, Bhavnagar Irrigation Department, Bhavnagar.

(3.) The basic facts are that the petitioner who was serving as Work Assistant in the Irrigation Department at Palitana has allotted Quarter No.2/3 in the Irrigation Colony, Gariyadhar Road, Palitana on 28th August, 2008 which was a rent free quarter. No rent was required from the petitioner in view of Government Resolution dated 21st May, 1998 since the petitioner was in service at that place. On account of the charges of corruption, the petitioner was suspended and came to be transferred to Irrigation Department, Amreli. It is the case of the petitioner that since he exposed the corruption of others, he was made scapegoat.