Gujarat High Court
Tapasvi Parul Shashikant vs State Of Gujarat on 11 July, 2025
NEUTRAL CITATION
C/SCA/19423/2016 ORDER DATED: 11/07/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 19423 of 2016
With
R/SPECIAL CIVIL APPLICATION NO. 20131 of 2016
With
R/SPECIAL CIVIL APPLICATION NO. 20132 of 2016
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TAPASVI PARUL SHASHIKANT & ORS.
Versus
STATE OF GUJARAT & ORS.
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Appearance:
APPEARANCE DELETED for the Petitioner(s) No. 1,2
MR NIKUL K SONI(5122) for the Petitioner(s) No.
1,10,11,12,13,14,15,16,17,18,19,2,20,21,22,23,24,25,26,27,28,29,3,30,31,32,
33,34,35,36,37,38,39,4,40,41,42,43,5,6,7,8,9
MS SURBHI BHATI, AGP for the Respondent(s) No. 1
MR. ALKESH N SHAH(3749) for the Respondent(s) No. 13
NOTICE SERVED BY DS for the Respondent(s) No. 16
RULE SERVED for the Respondent(s) No. 10,11,12,14,15,2,3,4,5,6,7,8,9
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CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT
Date : 11/07/2025
ORAL ORDER
1. Heard learned advocates.
2. By way of this petition, the petitioners who are
ad-hoc / contractual employees, have challenged the order of
termination dated 18.11.2016 / 28.11.2016 and have prayed
for a direction to the respondent to reinstate the present
petitioners in service as Ad-hoc / Contractual Lecturers of
Electronics & Communication Engineering with all
consequential benefits by treating their service without any
break.
NEUTRAL CITATION
C/SCA/19423/2016 ORDER DATED: 11/07/2025
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3. At the outset, it was submitted by learned AGP
Ms. Bhati by placing on record decision of Division Bench of
this Court in LPA No.1313 of 2022 and allied matters
decided vide CAV Judgment dated 03.11.2023 whereby the
Letters Patent Appeal preferred by each of the appellants
who are unsuccessful before learned Senior Judge were also
dismissed by Division Bench of this Court. She further placed
on record another order dated 15.03.2024 passed by the
Hon'ble Supreme Court in SLP (Civil) No.5528 of 2024 in
case of Nayna Prahaladbhai Indrodia V/s. State of Gujarat
whereby Letters Patent Appeal preferred against the aforesaid
decision of Division Bench was also dismissed.
4. By placing the aforesaid decision of Division Bench
of this Court and decision of the Hon'ble Supreme Court,
learned AGP Ms.Bhati submitted that the identically situated
petitioners have failed before learned Single Judge and that
order is confirmed up to the Hon'ble Supreme Court and
therefore, this petition is also required to be dismissed in the
light above orders which are placed on record by learned
AGP Ms. Bhati.
5. Learned advocate for the petitioner/s could not
dispute the aforesaid facts and prayed that appropriate order
be passed.
NEUTRAL CITATION
C/SCA/19423/2016 ORDER DATED: 11/07/2025
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6. In view of fact that the petition is covered by
decision of Division Bench of this Court in Letters Patent
Appeal No.1313 of 2022 in case of Hardik Pradipbhai Joshi
V/s. State of Gujarat which is confirmed by the Hon'ble
Supreme Court vide order dated 15.03.2024 in SLP (Civil)
No.5528 of 2024 in case of Nayna Prahaladbhai Indrodia V/s.
State of Gujarat, no further orders are required to be passed
as the issue is covered by above decision.
7. In view of above, the present petitions are
required to be dismissed and the same are dismissed. Notice
discharged.
(SANDEEP N. BHATT,J)
M.H. DAVE
