Laljibhai Velabhai Padsariya vs Arunkumar M. Solanki, State Of ...
2023 Latest Caselaw 195 Guj

     C/MCA/927/2022                               ORDER DATED: 09/01/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/MISC. CIVIL APPLICATION NO. 927 of 2022

           In R/SPECIAL CIVIL APPLICATION NO. 11662 of 2021

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                   LALJIBHAI VELABHAI PADSARIYA
                               Versus
              ARUNKUMAR M. SOLANKI, STATE OF GUJARAT
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Appearance:
KHUSHBU D CHHAYA(8093) for the Applicant(s) No. 1
MR MANAN MEHTA, AGP for the Opponent(s) No. 1,2,3,4
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 CORAM:HONOURABLE MR. JUSTICE N.V.ANJARIA
       and
       HONOURABLE MR. JUSTICE NIRAL R. MEHTA

                            Date : 09/01/2023

                           ORAL ORDER

(PER : HONOURABLE MR. JUSTICE N.V.ANJARIA)

Following directions in the judgment and order dated 21.3.2022 of learned Single Judge passed in Special Civil Application No.11662 of 2021 were sought to be complied with by filing the present Miscellaneous Civil Application.

"7. Accordingly the petition is allowed. The relevant date for the purposes of passing CCC examinations in the case of the petitioner be taken as 02.01.2010 and based on his placement in the seniority list at Sr. No. 5 of 19.06.2021 the case of the petitioner for promotion to the post of Forester be reconsidered and an appropriate deemed date be granted in the cadre of Forester. Consequential benefits accordingly be worked out and be paid to the petitioner. Rule is made absolute."

2. Learned Assistant Government Pleader Mr.Manan Mehta stated that order of appointment has already been issued,

C/MCA/927/2022 ORDER DATED: 09/01/2023

therefore substantial part of the compliance is achieved.

3. For the rest of the part of the order to be complied with, leaned Assistant Government Pleader makes a statement, upon instructions from Shri Dipaksinh Ajitsinh Jadeja, Assistant Conservator Forest, Rajkot, Morbi Forest Division, who is present in the Court and inspecting, that necessary orders granting the consequential benefits will be issued within six weeks and the necessary payment will be made.

4. Copies of the orders reflecting the compliance are taken on record, which are also given to learned advocate for the applicant.

5. The present proceedings will not survive in view of fair statement. It is accordingly disposed of. Notice is discharged.

(N.V.ANJARIA, J)

(NIRAL R. MEHTA,J) V.J. SATWARA