Devang Chhabildas Soni vs Commissioner Of Municipality
2022 Latest Caselaw 7823 Guj

     C/SCA/17517/2022                                       ORDER DATED: 12/09/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 17517 of 2022

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                          DEVANG CHHABILDAS SONI
                                   Versus
                        COMMISSIONER OF MUNICIPALITY
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Appearance:
MR DHARMESH R PATEL(5592) for the Petitioner(s) No. 1,2,3
for the Respondent(s) No. 1,2,3,4
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 CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                 Date : 12/09/2022
                                  ORAL ORDER

1. The present petition is filed by the present

petitioners for seeking following prayers:

"A) Admit this petition;

B) Be pleased to allow this petition by issuing appropriate writ, order or direction and thereby be pleased to direct respondents to continue in their service on their respective post and thereby be pleased to quash and set aside an order dated 27/06/2022 in the interest of justice;

C) Be pleased to quash and set aside an order dated 06/12/2014 passed by respondent No.4 and thereby be pleased remand the issue of sanction of post and direct and respondent no.4 to decide the same in accordance with law;

D) Pending admission and final hearing of the present

C/SCA/17517/2022 ORDER DATED: 12/09/2022

petition be pleased to stay the implementation and operation of the order dated 27/06/2022 passed by respondent no.3 in the interest of justice;

E) Grant such other and further relief(s) as deemed fit in the interest of the justice."

2. It is pertinent to note that the respondent

municipality has passed the resolution pursuant to the

judgment and order passed in Special Civil Application

No.955 of 2022 dated 17.06.2022.

3. Heard learned advocate Mr. Dharmesh R. Patel for

the petitioners and learned Assistant Government Pleader

Mr. Meet Thakkar for the respondent - State.

4. At this stage, learned advocate for the petitioners

has submitted that he will make appropriate

representation, and he does not press press this petition.

5. In view of the above, the petitioner is directed to

make representation before the municipality within a

period of two weeks from toady and the municipality

shall consider the said representation within a period of

three weeks, thereafter, in accordance with law.

C/SCA/17517/2022 ORDER DATED: 12/09/2022

6. With the above direction, the present petition is

disposed of as not pressed as no further relief can be

granted in the present matter. Direct service is

permitted.

(SANDERS N. BHATT,J) DIWAKAR SHUKLA/3