Dinaben Kanjibhai Patel vs Prajeshkumar Rana Ias Or His ...
2023 Latest Caselaw 5867 Guj

                                                                                 NEUTRAL CITATION




     C/MCA/1330/2023                               ORDER DATED: 10/08/2023

                                                                                  undefined




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/MISC. CIVIL APPLICATION NO. 1330 of 2023

      In R/SPECIAL CIVIL APPLICATION NO. 10752 of 2021

=============================================
                  DINABEN KANJIBHAI PATEL
                           Versus
       PRAJESHKUMAR RANA IAS OR HIS SUCCESSOR IN OFFICE
=============================================
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
=============================================

 CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
       and
       HONOURABLE MR. JUSTICE M. R. MENGDEY
                 Date : 10/08/2023
                   ORAL ORDER

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

1. Learned Assistant Government Pleader Mr.Mehta, on instructions from Mr. J.T.Bhaudhoriya, Under Secretary, Education Department, Gandhinagar has submitted that the directions issued by this Court vide judgment and order dated 2nd May, 2022 passed in the captioned writ petition will be implemented within a period of six weeks.

2. Accordingly, the respondents shall grant the benefits arising out of the judgment and order dated 2 nd May, 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/1330/2023 ORDER DATED: 10/08/2023

undefined

4. The Application stands disposed of in above terms. Notice is discharged.

(A. S. SUPEHIA, J)

(M. R. MENGDEY,J) MAHESH/18