Gujarat Audhyogik Surakshadal ... vs State Of Gujarat
2021 Latest Caselaw 14287 Guj

         C/SCA/13127/2021                            ORDER DATED: 16/09/2021



                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/SPECIAL CIVIL APPLICATION NO. 13127 of 2021
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  GUJARAT AUDHYOGIK SURAKSHADAL KARMCHAARI ASSOCIATION
                          Versus
                    STATE OF GUJARAT
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Appearance:
MR. GNANESH G BHATT(10015) for the Petitioner(s) No. 1
MS SHITAL J DESAI(11576) for the Petitioner(s) No. 1
for the Respondent(s) No. 2,3,4
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the Respondent(s)
No. 1
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  CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                Date : 16/09/2021
                                 ORAL ORDER

Heard learned Advocate Mr. Gnanesh G. Bhatt for the petitioner and learned AGP Mr. Utkarsh Sharma for respondent Nos.1 and 2.

Learned Advocate Mr. Bhatt relies upon the decision of this Court in Special Civil Application No.16360 of 2004 and allied matters in case of Waghela Shankersinh Bhikhaji & 135 others vs. State of Gujarat & 1 Another inter alia to submit that respondent Nos.3 and 4 are State under Article 12 of the Constitution of India, as decided by this Court in the above referred judgment and whereas a writ petition would be maintainable against such authorities.

Having regard to the same, issue Notice to the respondents, returnable on 01.10.2021.

Learned AGP waives service of Notice on behalf of respondent No.1. Direct service is permitted.

(NIKHIL S. KARIEL,J) Bharat