HITESHKUMAR MANJUDAN GADHAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the facts and circumstances of the case and with request and consent of parties appearing through their learned advocates, the matter was taken up for final consideration today.

(2.) The petitioner has prayed to set aside order dated 13th June, 2018 passed by respondent - Deputy Conservator of Forests, Mahisagar Forest Range, Lunavada, whereby services of the petitioner came to be terminated with retrospective effect from 17th May, 2018.

(3.) The petitioner was appointed on 25th January, 2018 as Beat Guard on a fixed pay of Rs.19,950/- for a period of five years, in the forest department and was posted at Padadara village, Ditvaans Range. On 17th May, 2018, a First Information Report was filed against the petitioner for the alleged offences under the provisions of the Prevention of Corruption Act, 1988. The respondent Department issued notice at the residential address of the petitioner and as the petitioner was jail pursuant to the aforesaid criminal complaint. The notice was received by the father of the petitioner who requested to give a chance of hearing.