Navin Dayaram Rajade vs State Of Gujarat
2021 Latest Caselaw 3672 Guj

       C/SCA/18258/2017                                 IA ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 CIVIL APPLICATION (FOR FIXING DATE OF HEARING) NO. 1 of 2021
        In R/SPECIAL CIVIL APPLICATION NO. 18258 of 2017
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NAVIN DAYARAM RAJADE Versus STATE OF GUJARAT ========================================================== Appearance:

MR GUNVANT R THAKAR for the PETITIONER(s) No. MS BHARGAVI G THAKAR for the PETITIONER(s) No. MR.DHAWAN JAYSWAL, ASSISTANT GOVERNMENT PLEADER/PP for the RESPONDENT(s) No. MR HS MUNSHAW for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MS. JUSTICE SANGEETA K. VISHEN

Date : 02/03/2021 IA ORDER

1. The present application, has been filed seeking early hearing of the captioned writ petition being Special Civil Application No.18258 of 2017. Learned advocate for the applicant submits that some of the applicants have retired from service. It is submitted that even otherwise the issue is covered by the judgment rendered by this Court in identical matter for grant of higher pay scales. Therefore, it is urged that Special Civil Application No.18258 of 2017, deserves urgent hearing.

2. Having heard the learned advocate for the applicant so also the averments made in the application, this Court is of the opinion that urgency is made out for early hearing of the captioned writ petition and the present civil application deserves to be allowed.

3. Accordingly, civil application is allowed. Registry is directed to list the main matter being Special Civil Application

C/SCA/18258/2017 IA ORDER

No.18258 of 2017 for hearing on 20.4.2021.

4. The civil application is disposed of. No order as to cost.

(SANGEETA K. VISHEN,J) RAVI P. PATEL