MANEESH KHUSHALCHANDRA SHUKLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Nasir Saiyed for the petitioner and learned advocate Assistant Government Pleader Mr.Jayneel Parikh for the respondent state and its authorities.

(2.) The challenge in this petition is directed against order of suspension passed against the petitioner on 30th March, 2016. The petitioner has prayed to set aside the order and to revoke the suspension.

(3.) The petitioner came to be appointed as Junior Assistant Electrical Inspector, Class-II. He was on probation for two years in the pay scale of 6500-200-10500. On 23rd February, 2011, the petitioner was promoted to the post of Assistant Electrical Inspector on ad hoc basis on 20th December, 2010, subsequently regularised on 23rd February, 2011, and came to be transferred to Godhra.