Subhashbhai Narsingbhai ... vs State Of Gujarat
2021 Latest Caselaw 10826 Guj

    C/LPA/842/2020                          ORDER DATED: 05/08/2021



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/LETTERS PATENT APPEAL NO. 842 of 2020
                                      In
               R/SPECIAL CIVIL APPLICATION NO. 5162 of 2015
                                     With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                In R/LETTERS PATENT APPEAL NO. 842 of 2020
                                     With
                 R/LETTERS PATENT APPEAL NO. 843 of 2020
                                       In
                SPECIAL CIVIL APPLICATION NO. 5163 of 2015
                                     With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                In R/LETTERS PATENT APPEAL NO. 843 of 2020
                                       In
                SPECIAL CIVIL APPLICATION NO. 5163 of 2015
                                     With
                 R/LETTERS PATENT APPEAL NO. 816 of 2020
                                       In
                SPECIAL CIVIL APPLICATION NO. 5161 of 2015
                                     With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                In R/LETTERS PATENT APPEAL NO. 816 of 2020
                                       In
                SPECIAL CIVIL APPLICATION NO. 5161 of 2015
                                     With
                 R/LETTERS PATENT APPEAL NO. 835 of 2020
                                       In
                SPECIAL CIVIL APPLICATION NO. 5160 of 2015
                                     With
                CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
                In R/LETTERS PATENT APPEAL NO. 835 of 2020
                                       In
                SPECIAL CIVIL APPLICATION NO. 5160 of 2015
==========================================================
                      ASHABEN KADAKIYABHAI BHABHOR
                                   Versus
                            STATE OF GUJARAT
==========================================================
Appearance:
MR MA PAREKH(1088) for the Appellant(s) No. 1
MR TIRTHRAJ PANDYA, ASSISTANT GOVERNMENT PLEADER for the
Respondent - State
RULE SERVED(64) for the Respondent(s) No. 1,2,3,4,5,6,7
==========================================================
  CORAM:HONOURABLE MR. JUSTICE R.M.CHHAYA
          and
          HONOURABLE MR. JUSTICE NIRZAR S. DESAI
                              Date : 05/08/2021
                          COMMON ORAL ORDER

(PER : HONOURABLE MR. JUSTICE R.M.CHHAYA)

C/LPA/842/2020 ORDER DATED: 05/08/2021

1. Heard Mr. Mahesh A. Parekh, learned advocate for the appellants and Mr. Tirthraj Pandya, learned Assistant Government Pleader for the respondent - State in all the appeals.

2. Mr. Parekh has invited attention of this Court to the fact that in a similar case, a Coordinate Bench has already allowed the appeals filed by similarly situated persons. Mr. Parekh states that the issue involved in these appeals is squarely covered by the judgment of the Coordinate Bench in the case of Shaileshkumar Lalabhai Rajat Vs. The State of Gujarat, reported in 2021 (2) GLH 670. We have also gone through the said judgment. However, we find that in the original writ petitions before the learned Single Judge, so also in these intra-Court appeals, the appellants - original petitioners have not prayed for any regularization of service. Mr. Parekh states that the appellants do not claim any regularization and all that is prayed is grant of regular pay scale.

For orders.

(R.M.CHHAYA, J)

(NIRZAR S. DESAI,J) Maulik