LAWS(GJH)-2022-1-1563

DEVENDRAKUMAR VINODBHAI SHRIMAL Vs. STATE OF GUJARAT

Decided On January 21, 2022
Devendrakumar Vinodbhai Shrimal Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Mr. Maulik N. Shah, learned counsel for the petitioner and Ms. Surbhi Bhati, learned AGP for the respondent - State.

(2.) The Challenge in this petition is to the order of termination dtd. 1/6/2020 passed by the respondent - authority.

(3.) Mr. Shah, learned counsel for the petitioner would rely on the orders passed in similar matter by this Court namely; SCA No.15419 of 2019 dtd. 18/1/2022. He further requested to pass the similar order in this order. The order dtd. 18/1/2022 reads as under: