Hitesh Karshanbhai Pariya vs State Of Gujarat
2025 Latest Caselaw 780 Guj

Gujarat High Court

Hitesh Karshanbhai Pariya vs State Of Gujarat on 10 July, 2025

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                             C/SCA/16087/2020                                          ORDER DATED: 10/07/2025

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                                     IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                      R/SPECIAL CIVIL APPLICATION NO. 16087 of 2020

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                                                   HITESH KARSHANBHAI PARIYA
                                                             Versus
                                                    STATE OF GUJARAT & ORS.
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                       Appearance:
                       MR DADHICHI L LIMBOLA(10936) for the Petitioner(s) No. 1
                       MS. DHARITRI PANCHOLI, AGP for the Respondent(s) No. 1
                       DS AFF.NOT FILED (N) for the Respondent(s) No. 3,4,5,6,7
                       MR DIPAK R DAVE(1232) for the Respondent(s) No. 2
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                          CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT

                                                             Date : 10/07/2025
                                                              ORAL ORDER

1. The present petition is filed for seeking the following

reliefs:

"A. This Honourable Court be pleased to admit and allow this petition.

B. This Honourable Court be pleased to direct to the respondent no.1 to regularize the service of the petitioner ori the post of Electrical Assistant and to pay to the petitioner the salary from the date cancellation of appointment to till date along with all benefits that the petitioner is entitled to.

C. That this Hon'ble Court be pleased to quash and set aside the order dated 30.07.2020 issued by the respondent no.2 cancelling the appointment of the petitioner and in

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C/SCA/16087/2020 ORDER DATED: 10/07/2025

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turn regularize the services of the petitioner, in the interest of justice.

D. Pending, admission and final hearing and/or final disposal of this petition, this Honourable Court may be pleased to stay the operation of the order dated 30.07.2020 passed by the respondent No.2 cancelling the appointment of the petitioner.

E. This Hon'ble Court be pleased to issue the status qua ante to the respondents.

F. Be pleased to pass such other and further order(s) as may be deemed fit and proper in the interest of justice.

F. Be pleased to award cost of this petition from the respondents."

2. Even in the second call, learned advocate for the

petitioner is not present. Learned advocate Ms. Nidhi Trivedi

appearing on behalf of Mr. Dipak Dave, learned advocate for

the respondent No.2 is present.

3. She has submitted that issue involved in the present

petition is covered by the judgment of learned Single Judge

of this Court passed in Special Civil Application No. 6217 of

2021 and allied matter dated 08.02.2022, which is confirmed

by the judgment dated 23.09.2022 passed in Letters Patent

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Appeal No.331 of 2022 by the Division Bench of this Court.

4. Accordingly, the present petition is disposed of as not

maintainable. Notice stands discharged.

(SANDEEP N. BHATT,J) DIWAKAR SHUKLA