MAHIPATSINH NARANSINH BARAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Utkarsh Sharma learned AGP waives service of notice of Rule on behalf of the respondent Nos.1 and 2 and Ms.Sejal Mandavia learned advocate waives service of notice of Rule on behalf of the respondent Nos.3 and 4.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) By way of this petition under Article 226 of the Constitution of India, the challenge is to the order dtd. 2/5/2018, by which, the petitioner was appointed as a Talati-cum-Mantri on ad-hoc basis on a fixed salary of Rs.7800.00 for a period of five years. His services came to be terminated on account of criminal case lodged against him being C.R.No.I-2 of 2018 registered with Mehsana ACB Police Station in the Prevention of Corruption Act .