Dilipkumar Baduji Vihol vs Prajeshkumar Rana, Ias Or His ...
2023 Latest Caselaw 5742 Guj

                                                                                     NEUTRAL CITATION




    C/MCA/1271/2023                                    ORDER DATED: 07/08/2023

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          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/MISC. CIVIL APPLICATION NO. 1271 of 2023

          In R/SPECIAL CIVIL APPLICATION NO. 10751 of 2021
==========================================================
                 DILIPKUMAR BADUJI VIHOL
                          Versus
     PRAJESHKUMAR RANA, IAS OR HIS SUCCESSOR IN OFFICE,
        COMMISSIONER OF SCHOOLS AND MID DAY MEALS
==========================================================
Appearance:
MS VINITA S VINAYAK(2561) for the Applicant(s) No. 1
MR JAY MEHTA, AGP for the Opponent(s) No. 1,2,3,4
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 CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
       and
       HONOURABLE MR. JUSTICE M. R. MENGDEY

                         Date : 07/08/2023
                          ORAL ORDER

(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)

1. Learned AGP, upon instructions, has submitted that the directions issued by this Court vide judgment and order dated 02.05.2022 passed in the captioned writ petition will be implemented within a period of six weeks.

2. Accordingly, the Respondent shall grant the benefits arising out of the judgment and order dated 02.05.2022 passed in the captioned writ petition within a period of six weeks.

3. In case the benefits are not paid / granted, it will be open for the Applicant / Original Petitioner to revive the present Application by filing a simple Note before the Registry.

NEUTRAL CITATION

C/MCA/1271/2023 ORDER DATED: 07/08/2023

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4. The Application stands disposed of in above terms.

Sd/-

(A. S. SUPEHIA, J)

Sd/-

(M. R. MENGDEY,J) NVMEWADA/2