STATE OF GUJARAT Vs. LALJI SHIANARYAN TIWARI

JUDGEMENT

(1.) All these appeals arise out of common oral judgment dated 13.07.2018, passed by the learned Single Judge in the respective writ petitions, by which the learned Single Judge allowed the petitions of the respondents herein and issued the following directions:

(2.) The respondents, who were working in the State Reserve Police Group No.12 were constrained to approach this Court challenging their order of dismissal dated 10.12.2010. Such order of dismissal was confirmed by the appellate order dated 06.05.2011 and revisional order dated 09.01.2012. 2.1 It was the case of the petitioners - respondents herein, that they had been recruited and appointed in the year 1983 in the S.R.P Group No.12 at Gandhinagar. On 02.03.2005, charge sheet was issued to the respondents - original petitioners imputing that at the time of their appointment, they had produced 'Bogus School Leaving Certificate'. On an inquiry being held, the charge was found to be proved. After a show cause notice dated 30.07.2010 was issued to them, the respondents were dismissed from service. Such order was challenged by the respondents - original petitioners by filing Special Civil Applications.

(3.) In the challenge to these orders, in the first round, a detailed scrutiny was made by the learned Single Judge and it will be in the fitness of things to reproduce the specific findings of the learned Single Judge which read as under: