RAMESH CHIMANBHAI PATNI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed seeking quashing and setting aside of an order dated 12.05.2000 passed by the Commissioner of Police, Ahmedabad City, dismissing the petitioner as well as the order dated 31.08.2010 passed by the Director General of Police (Inquiry), Gujarat State and order dated 18.03.2014 passed by the Home Department, Government of Gujarat, confirming and upholding the dismissal order of the petition.

(2.) The brief facts leading to filling of the present petition are mentioned below:-

(3.) At the outset, learned Senior Counsel Mr. Shalin Mehta appearing with Mr. Buch submitted that the petitioner has been acquitted in all the criminal cases and the appeals filed by the State Government challenging his acquittal by the trial court have also been dismissed. He has submitted that the petitioner, after his acquittal, immediately made a representation/ appeal/ review before the Director General of Police (Inquiry) on 11.08.2009, which came to be rejected by the order dated 31.08.2010. Thereafter, the petitioner preferred revision application before the Home Department, Government of Gujarat on 03.01.2011 and the same was rejected by the order dated 18.03.2014 on the ground that it is filed beyond the period of limitation.