RAMILABEN VIJAYSINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the facts and circumstances of the case and with request and consent of learned advocates appearing for the parties, Rule, returnable forthwith. Learned Assistant Government Pleader Mr.Jayneel Parikh waives service of notice of Rule for respondent - State and its authorities.

(2.) The petitioner has prayed to set aside order dated 25th May, 2018 passed by respondent No.3 - Superintendent of Police dismissing the petitioner from service. Also challenged is order dated 07th July, 2018 passed by Inspector General of Police confirming the said order of dismissal and has also challenged order dated 06th December, 2018 passed by respondent No.1 - Revisional Authority, whereby revision against the aforesaid order and the confirming order came to be rejected. The petitioner has prayed for directing the respondents to reinstate her in service on original post with all consequential benefits and back wages.

(3.) The facts in the background are that the petitioner was working at Shahera Police Station as Unarmed Head Constable. A case under Sections 7, 13(1) and 13(2) of the Prevention Corruption Act, 1988 was registered against the petitioner. Petitioner was initially suspended. She was thereafter reinstated on condition that she would be abide by the decision in the criminal case.