JUVANSINH DHIRAJSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition under Articles 226 and 227 of the Constitution of India is filed for the purpose of seeking following reliefs:

(2.) The case of the petitioner is that the petitioner was appointed as a clerk in the office of Dy. Collector, Anjar on 3.12.1979; was then promoted to the post of Dy. Mamlatdar, Anjar on 18.1.2000. The petitioner, pursuant to it, serving as Dy. Mamlatdar, Bhachau. It is further the case of the petitioner that during the passage of time, from 14.10.2008 to 3.7.2009, as a Circle Officer, Dudhai, the petitioner certified one mutation entry No. 3543 on 29.1.2009 in routine discharge of his duty. The certification of this mutation entry, prior to which there was on ME No. 3140 dated 15.4.2006 was mutated in the revenue record, whereby sale transaction took place on 6.5.1996 and this issue then was made out a center of controversy against the petitioner, the details whereby are mentioned in Para.3.3 to 3.5. However, since for disposal of this petition, the same are not that much relevant, are not quoted hereinafter.

(3.) This petition when come up for hearing, Mr. Mehul H. Rathod, learned advocate appearing on behalf of the petitioner, has candidly submitted that now, the petitioner on account of reaching the age of superannuation, has retired from the service and, therefore, mainly the petitioner is concerned with the main issue related to the treatment of suspension period and, therefore, has restricted this petition qua the relief contained in Para.8(B) and (BB) as a consequences. The other reliefs have been foregone on account of aforesaid circumstances.