Rajput Mahendra Dhansingbhai vs State Of Gujarat
2021 Latest Caselaw 56 Guj

           C/SCA/6638/2017                                           ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

         R/SPECIAL CIVIL APPLICATION NO.                  6638 of 2017

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                      RAJPUT MAHENDRA DHANSINGBHAI
                                  Versus
                      STATE OF GUJARAT & 2 other(s)
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Appearance:
MR YOGESH G KANADE(3114) for the Petitioner(s) No. 1
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
NOTICE SERVED BY DS(5) for the Respondent(s) No. 2,3
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 CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                               Date : 04/01/2021

                                     ORAL ORDER

Mr.Yogesh Kanade, learned advocate for the petitioner is directed to produce the copy of final judgment and order passed in Special Civil Application No.20332 of 2016 based on which, he claims similar right given to those Teachers in that case.

Stand over to 25th January, 2021.

(UMESH A. TRIVEDI, J) ASHISH M. GADHIYA