Tushakumar Jesangbhai Parmar vs State Of Gujarat
2022 Latest Caselaw 7188 Guj

    C/SCA/16039/2022                              ORDER DATED: 18/08/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            R/SPECIAL CIVIL APPLICATION NO. 16039 of 2022
                                With
            R/SPECIAL CIVIL APPLICATION NO. 16040 of 2022
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                       TUSHAKUMAR JESANGBHAI PARMAR
                                   Versus
                             STATE OF GUJARAT
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Appearance:
MR RAJESH M CHAUHAN(2470) for the Petitioner(s) No. 1
for the Respondent(s) No. 2,3
MR.KURVEN DESAI, AGP for the Respondent(s) No. 1
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 CORAM:HONOURABLE MR. JUSTICE BIREN VAISHNAV

                              Date : 18/08/2022

                            COMMON ORAL ORDER

1. Heard Mr.Rajesh Chauhan learned advocate for

the petitioner.

2. Order under challenge is dated 04.08.2022

passed by the District Development Officer,

Ahmedabad, reverting the petitioner from the

post of Deputy Chitnis to the post of Senior

Clerk.

3. Mr.Chauhan learned advocate for the petitioner

C/SCA/16039/2022 ORDER DATED: 18/08/2022

relies on a judgment of the Supreme Court in

case of Balkrishna Ram v. Union of India and

Another reported in (2020) 2 SCC 442 to

submit that when there is violation of principles

of natural justice and violates Article 14 and

therefore the petitioner should not be ousted

from exercising jurisdiction under Article 226 of

the Constitution of India.

4. Admittedly, the remedy for order under

challenge lies under Section 11 of the Gujarat

Civil Services Tribunal Act.

5. The petition is disposed of with a view to avail

alternative remedy by the petitioner.

(BIREN VAISHNAV, J) ANKIT SHAH