- (1.) Heard learned counsel for the petitioner, Ms. K.J. Brahmbhatt, learned counsel for respondents nos. 1 and 2 and Ms. Archna Raval, learned counsel for respondent no.3.
(2.) Petitioner being aggrieved by the order dated 27.12.2000 passed by the learned Member, Gujarat Affiliated Colleges Services Tribunal, Ahmedabad on Application No. 83 of 1998, whereunder petitioner's challenge to his termination was rejected, is before this Court.
(3.) Learned counsel for the petitioner submits that the petitioner did not submit his candidature, but in fact, his name was sponsored by the Employment Exchange and under such circumstances, no fault on his part could be found. His further submission is that not only the name of the petitioner, but number of other names were referred in response to the advertisement, wherein a post was to be filled by a Scheduled Tribe candidate. His submission is that though the petitioner belongs to Scheduled Caste but in absence of any fraud on his part, the Tribunal should have interfered in the matter and in any case, this Court must interfere in the matter, quash the termination order, specially in view of the facts that no inquiry before the termination has been made.;