Gujarat High Court
District Development Officer vs Anjnaben Rameshbhai Patel on 17 February, 2025
Author: A.S. Supehia
Bench: A.S. Supehia, Gita Gopi
NEUTRAL CITATION
C/LPA/571/2024 ORDER DATED: 17/02/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 571 of 2024
In
R/SPECIAL CIVIL APPLICATION NO. 15536 of 2022
With
CIVIL APPLICATION (FOR STAY) NO. 2 of 2023
In
R/LETTERS PATENT APPEAL NO. 571 of 2024
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DISTRICT DEVELOPMENT OFFICER
Versus
ANJNABEN RAMESHBHAI PATEL & ORS.
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Appearance:
MR C P CHANIYARA(6836) for the Appellant(s) No. 1
MR. DINESH N TRIVEDI(6256) for the Appellant(s) No. 1
MS NIRALI SARDA AGP for the Respondent(s) No. 66
MR HS MUNSHAW(495) for the Respondent(s) No. 69,75,76
MR VAIBHAV A VYAS(2896) for the Respondent(s) No.
27,28,29,30,31,34,35,36,37,38
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CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
and
HONOURABLE MS. JUSTICE GITA GOPI
Date : 17/02/2025
ORAL ORDER
(PER : HONOURABLE MR. JUSTICE A.S. SUPEHIA)
1. The present appeal filed under Clause 15 of the Letters
Patent, 1865 is directed against the Judgment dated
19.10.2022 passed by the learned Single Judge in the
captioned writ petition.
2. Learned advocate Ms.Prachi Upadhyay, appearing for
learned advocate Mr. Vyas, has submitted that the issue is
squarely covered by the order dated 17.10.2024, passed in a
group of appeals being Letters Patent Appeal No.1557 of
2024.
NEUTRAL CITATION
C/LPA/571/2024 ORDER DATED: 17/02/2025
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3. By the order dated 17.10.2024, this Court had passed
the following order : -
"1. The present matters pertain to the issue of regularization of
Female Health Workers/ Multipurpose Health Workers.
2. At the outset, it is submitted by learned Advocate General
Mr.Kamal Trivedi as well as learned Additional Advocate General
Ms.Manisha Lavkumar that pursuant to the order passed by the Apex
Court dated 09.08.2024 in Special Leave Petition (Civil) Nos.16960-
16961 of 2024, the State Government has already filed review
application being F/Misc. Civil Application No.27969 of 2024 in
R/Letters Patent Appeal No.1325 of 2022.
3. Learned advocates appearing for the respective parties are ad idem
that fate of the present matters depends on the outcome of the said
Review Application and hence, it is urged that the present matters
may be disposed of by clarifying that the decision, which would be
rendered in the Review Application filed by the State Government, will
finally govern the outcome of the Letters Patent Appeals.
4. Under the circumstances, and in light of the above, the present
Letters Patent Appeals are disposed of subject to the final order in F/
Misc. Civil Application No.27969 of 2024 in R/Letters Patent Appeal
No.1325 of 2022. The parties shall be governed by the final decision
passed in Review Application unless modified/confirmed or set aside
by the Higher Forum.
5. As a sequel, the connected civil applications also stand disposed of.
Registry to place a copy of this order in each of the connected
matters."
4. Thus, the present appeal stands disposed of in terms of
the order dated 17.10.2024 passed in Letters Patent Appeal
No.1557 of 2024 and allied matters.
5. As a sequel, the connected Civil Application also stands
disposed of accordingly.
(A. S. SUPEHIA, J)
(GITA GOPI,J)
Pankaj /15
