UMANG RAMESHBHAI MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the facts and circumstances of the case and having regard to the request and consent of the parties appearing through their respective learned advocates, the petition was taken up for final consideration today.

(2.) The challenge in this petition, filed under Article 226 of the Constitution, is directed against order dated 14.5.2019 passed by respondent No.2 - Commissioner of Transport terminating the services of the petitioner. It is prayed to set aside the said order and to further direct the respondents to reinstate the petitioner on his post of Assistant Motor Vehicle Inspector, Class-III with all consequential benefits.

(3.) As is reflected from the letter of appointment of the petitioner dated 17.5.2013, he was appointed on the post of Assistant Motor Vehicle Inspector, Class-III from the said date for a fixed period of five years. The five years tenure had expired on 16.5.2018, however, it is the say of the petitioner that without issuance of any further order, he was continued in service. During the currency of the service, it was stated, the impugned order came to be passed.