Vijaykumar Jagannath Sadamast vs State Of Gujarat
2021 Latest Caselaw 14896 Guj

     C/SCA/13510/2021                               ORDER DATED: 22/09/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 13510 of 2021

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                        VIJAYKUMAR JAGANNATH SADAMAST
                                     Versus
                               STATE OF GUJARAT
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Appearance:
MR YOGEN N PANDYA(5766) for the Petitioner(s) No. 1,10,2,3,4,5,6,7,8,9
for the Respondent(s) No. 2
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA

                                Date : 22/09/2021
                                 ORAL ORDER

Learned advocate Mr.Yogen Pandya has submitted that due to inadvertence, the Union did not supply the names of Hamal at the time of deciding writ petition being Special Civil Application No.11016 of 1998 filed by the Gujarat Secondary Education Board. Thus, he has submitted that in the judgment dated 05.11.2015 passed in Special Civil Application No.11016 of 1998 the names of the petitioners, who are Hamal, did not figure and hence, they are not extended the benefits of the said judgment.

Issue Notice to the respondents returnable on 21.10.2021. Direct service is permitted.

(A. S. SUPEHIA, J) ABHISHEK