Jagdishbhai Govindbhai Patat vs State Of Gujarat
2022 Latest Caselaw 9994 Guj

     C/CA/250/2021                                ORDER DATED: 12/12/2022




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/CIVIL APPLICATION NO. 250 of 2021

            In R/LETTERS PATENT APPEAL NO. 1556 of 2022

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                      JAGDISHBHAI GOVINDBHAI PATAT
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MR MJ MEHTA(5797) for the Applicant(s) No. 1,2,3,4,5,6,7
MR SAURABH J MEHTA(2170) for the Applicant(s) No. 1,2,3,4,5,6,7
MR HS MUNSHAW(495) for the Respondent(s) No. 3
MS KHYATI P HATHI(346) for the Respondent(s) No. 4
MR. SANJAY UDHWANI, AGP for the Respondent(s) No. 1,2
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 CORAM:HONOURABLE MR. JUSTICE A.J.DESAI
       and
       HONOURABLE MS. JUSTICE NISHA M. THAKORE

                              Date : 12/12/2022

                        ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.J.DESAI)

Heard learned advocates appearing for the respective parties.

By way of present application, present applicants (proposed

appellants) have prayed to grant leave to challenge the oral order

dated 25.04.2016 passed by learned Single Judge in captioned writ

petition, by which, it has been held by learned Single Judge that

particular course undertaken by the petitioners in those appeals are

not valid, and therefore, the prayers to get appointment was refused.

Present applicants are those persons, who have passed the course,

which was in question in the aforesaid writ petition and were given

C/CA/250/2021 ORDER DATED: 12/12/2022

appointments and were working. The authorities have terminated

their services only on the ground of oral order dated 25.04.2016. By

order dated 25.04.2016, the persons who were seeking appointments,

had been refused. The said judgment is not challenged by those

persons. However, the effect of the said order dated 25.04.2016 is of

termination of the services of the present applicants. Hence, we are of

the opinion that present application requires consideration.

Therefore, leave to appeal as prayed for deserves to be granted and

the present application stands allowed and disposed of accordingly.

(A.J.DESAI, J)

(NISHA M. THAKORE,J) SUYASH