Gujarat High Court
Mukeshkumar Nathalal Bhut vs State Of Gujarat on 15 May, 2026
NEUTRAL CITATION
C/SCA/7486/2026 ORDER DATED: 15/05/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 7486 of 2026
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MUKESHKUMAR NATHALAL BHUT & ORS.
Versus
STATE OF GUJARAT & ORS.
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Appearance:
MR RAMNANDAN SINGH(1126) for the Petitioner(s) No.
1,10,11,12,13,14,15,16,17,18,19,2,20,21,22,23,24,25,26,27,28,29,3,30,31,32,
33,34,35,36,37,38,39,4,40,41,42,43,44,45,46,47,48,49,5,50,51,52,53,54,55,5
6,57,58,59,6,7,8,9
GOVERNMENT PLEADER for the Respondent(s) No. 1
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CORAM:HONOURABLE MR.JUSTICE MOOL CHAND TYAGI
Date : 15/05/2026
ORAL ORDER
1. Heard learned advocate for the petitioners.
2. Ms. Devanshiba Rana, learned AGP, accepts notice for and on behalf of Respondent No.1 and service of notice is waived on its behalf.
3. Mr. Ramnandan Singh, learned advocate appearing for the petitioners submitted that the petitioners herein are working with the respondent No.3- Gujarat Thermal Power Station for the periods ranging from 5 years to 16 years. He submitted that the respondent No.3 is the principal employer and the selection of the petitioners were done by respondent No.2, and thereafter, thier names were given to the contractor to get them employed. He further submitted that the petitioners work directly under the continuous supervision, and in the premises of respondent No.3, and their duties are Page 1 of 3 Uploaded by MR.CHIRAG DESHRAJ PAL(HCD0072) on Fri May 15 2026 Downloaded on : Sat May 16 00:37:23 IST 2026 NEUTRAL CITATION C/SCA/7486/2026 ORDER DATED: 15/05/2026 undefined assigned by the officers of respondent No.3. Their deployment, attendance and supervision were also being controlled by respondent No.3. The petitioners were never transferred by any of the contractor to any other establishment. He further submitted that their security protocol and operational instructions were directly issued by the officers of respondent No.3. He further submitted that the contractor was merely an intermediary or name lender, and the real employer exercising effective and pervasive control over the petitioners was respondent No.3. He further submitted that though the contractor has changed, the petitioners were never discontinued from their duties. He further submitted that some of the petitioners have approached the Labour Court for getting their legitimate dues, however, the said act of some of the petitioners have annoyed the respondent No.3. As such, respondent No.3 through respondent No.4, has issued an undated notice which came to be served on 13.05.2026. He prayed that the petitioners herein may be permitted to approach the competent authority for raising their claim and till then, the petitioners may be granted status-quo in respect of their service as on 11:15 AM today.
4. In view of the statement made by the learned advocate for the petitioners, the respondents are directed to maintain status-quo with regard to the employment of the petitioners, as on 11:15 AM today, for a period of thirty days from today.
5. In view of the above directions, the captioned petition Page 2 of 3 Uploaded by MR.CHIRAG DESHRAJ PAL(HCD0072) on Fri May 15 2026 Downloaded on : Sat May 16 00:37:23 IST 2026 NEUTRAL CITATION C/SCA/7486/2026 ORDER DATED: 15/05/2026 undefined stands disposed of accordingly.
Direct service is permitted within one hour.
(MOOL CHAND TYAGI, J) CDP Page 3 of 3 Uploaded by MR.CHIRAG DESHRAJ PAL(HCD0072) on Fri May 15 2026 Downloaded on : Sat May 16 00:37:23 IST 2026