Harerambhai Punjabhai Chauhan vs State Of Gujarat
2022 Latest Caselaw 8602 Guj

    C/SCA/19076/2022                                  JUDGMENT DATED: 28/09/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 19076 of 2022


FOR APPROVAL AND SIGNATURE:


HONOURABLE MR. JUSTICE BIREN VAISHNAV

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1    Whether Reporters of Local Papers may be allowed
     to see the judgment ?

2    To be referred to the Reporter or not ?

3    Whether their Lordships wish to see the fair copy
     of the judgment ?

4    Whether this case involves a substantial question
     of law as to the interpretation of the Constitution
     of India or any order made thereunder ?

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                       HARERAMBHAI PUNJABHAI CHAUHAN
                                   Versus
                             STATE OF GUJARAT
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Appearance:
KRISHNAN M GHAVARIYA(8133) for the Petitioner(s) No. 1
 for the Respondent(s) No. 2,3,4
MR. UTKARSH SHARMA, ASSISTANT GOVERNMENT PLEADER/PP for
the Respondent(s) No. 1
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    CORAM:HONOURABLE MR. JUSTICE BIREN VAISHNAV

                                Date : 28/09/2022

                              ORAL JUDGMENT

1 Rule returnable forthwith. Mr.Utkarsh Sharma,

learned Assistant Government Pleader, waives service of

C/SCA/19076/2022 JUDGMENT DATED: 28/09/2022

notice of rule on behalf of the respondent - State.

2 The only prayer made in this petition is to decide the

representation dated 18.06.2022 regarding entry of

leaves in the service book.

3 Concerned respondent authority is hereby directed

to decide the representation made by the petitioner dated

18.06.2022 in accordance with law within a period of six

weeks from the date of receipt of copy of this order. The

petition is disposed of, accordingly. Rule is made absolute

to the above extent. Direct service is permitted.

(BIREN VAISHNAV, J) BIMAL