Rawat Tersinhbhai Hirabhai vs Vinod R Rao, Secretary
2021 Latest Caselaw 12809 Guj

     C/MCA/389/2020                             ORDER DATED: 27/08/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/MISC. CIVIL APPLICATION NO. 389 of 2020
                                   In
              R/LETTERS PATENT APPEAL NO. 1188 of 2019

================================================================
                      RAWAT TERSINHBHAI HIRABHAI
                                 Versus
                        VINOD R RAO, SECRETARY
================================================================
Appearance:
MR SHALIN MEHTA, SENIOR ADVOCATE with ADITI S RAOL(8128) for the
Applicant(s) No. 1,2
MS MANISHA SHAH, GOVERNMENT PLEADER assisted by
Ms.AISHWARYA GUPTA, AGP (1) for the Opponent(s) No. 1,2,3
MR HS MUNSHAW(495) for the Opponent(s) No. 3
================================================================

 CORAM:HONOURABLE MR. JUSTICE A.J.DESAI
       and
       HONOURABLE DR. JUSTICE A. P. THAKER

                            Date : 27/08/2021

                            ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.J.DESAI)

1. Ms.Manisha Shah, learned Government Pleader requests for time to file appropriate application for clarification of the order passed by learned Single Judge and confirmed by Division Bench by bringing certain factual aspects of the matter and, particularly the fact that the applicants are Teachers and they are Class-III employees and not Class-IV employees. She states that entire judgment has been passed in the group of petitions by learned Single Judge and, therefore, review application is required to be filed.

2. On the other hand, Mr.Shalin Mehta, learned Senior Advocate appearing for the applicants has opposed this request made by learned Government Pleader and he would submit that sufficient time has been granted earlier also when

C/MCA/389/2020 ORDER DATED: 27/08/2021

request was made by the State authorities to circulate appropriate application, however, no application has been filed. Ms.Shah, learned Government Pleader states that recently the Law Department has granted approval for filing of such application.

3. In view of above fact, we are of the opinion that time is required to be granted. As a last chance to file appropriate application and to get appropriate order, time is granted. In absence of any order or clarification made by learned Single Judge, the authority shall comply with the order before the next date of hearing. S.O. to 27.9.2021.

(A.J.DESAI, J)

(DR. A. P. THAKER, J) R.S. MALEK