The Chief Officer vs The State Of Gujarat
2021 Latest Caselaw 4159 Guj

            C/LPA/349/2021                                       ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                R/LETTERS PATENT APPEAL NO. 349 of 2021
            In R/SPECIAL CIVIL APPLICATION NO. 5245 of 2019
                                 With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
              In R/LETTERS PATENT APPEAL NO. 349 of 2021
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                                THE CHIEF OFFICER
                                      Versus
                              THE STATE OF GUJARAT
==========================================================
Appearance:
MR TULSHI R SAVANI(3070) for the Appellant(s) No. 1
MS SHRUTI PATHAK, AGP for the State respondents
MRS KRISHNA G RAWAL for the Respondent(s) No. 3,4,5,6,7,8,9
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  CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH
         and
         HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                           Date : 15/03/2021
                        COMMON ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH)

1. We have heard Shri Tulshi Savani, learned

counsel for the appellant, Ms.Shruti Pathak, learned

Assistant Government Pleader for the State

respondents and Mrs.Krishna Rawal, learned counsel

appearing for the private respondents.

2. At the outset, it has been pointed out that the

issue involved is already covered by a Division Bench

judgment of this Court dated 13.07.2017 passed in a

group of Letters Patent Appeals, the leading case

C/LPA/349/2021 ORDER

being Letters Patent Appeal No.672 of 2016 arising

out of Special Civil Application No.8608 of 2013. The

said appeal was also preferred by Una Nagarpalika,

the present appellant.

3. Shri Savani has not been able to show any

distinction which may entitle us to take a different

view in the matter. As such, respectfully following

the view expressed in the judgment dated 13.07.2017,

the present appeal being squarely covered is

accordingly dismissed. Consequently, the connected

Civil Application stands disposed of.

(VIKRAM NATH, CJ)

(BHARGAV D. KARIA, J) GAURAV J THAKER