VYAS DIN JONES VASUDEV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner herein is aggrieved by the impugned order dtd. 24/6/2006 dismissing the petitioner passed by the respondent No.2. Being aggrieved by the said order, the petitioner herein has preferred an appeal being Appeal No.171/2006/23 before the Gujarat Civil Services Tribunal at Gandhinagar which also came to be dismissed by order dtd. 3/1/2007. Being aggrieved by the impugned orders dismissing the petitioner from the service, the petitioner has approached this Court and has prayed for the following reliefs:

(2.) Heard Ms. Mamta R. Vyas, learned advocate appearing for the petitioner and Ms. Pooja Ashar, learned AGP appearing for the respondents.

(3.) Briefly stated that the petitioner herein was taken into service by the respondent authority as Junior Clerk w.e.f. 1/10/1983 and was promoted as Social Welfare Supervisor at Botad, District : Bhavnagar. It is the case of the petitioner that there is no stigma attached to the petitioner for the services rendered however, when the petitioner found that certain irregularities and illegalities are committed by the respondent No.2 and other IAS officers in the State of Gujarat, the petitioner started filing complaint against such persons before the higher authority and in view thereof, to take revenge against the petitioner, the petitioner was dismissed from service by order dtd. 24/6/2006.