Gujarat High Court
Bharatkumar Jitubhai Sindha vs Gujarat State Electricity Corporation ... on 15 July, 2025
NEUTRAL CITATION
C/SCA/14156/2013 JUDGMENT DATED: 15/07/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 14156 of 2013
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR. JUSTICE SANDEEP N. BHATT
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Approved for Reporting Yes No
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BHARATKUMAR JITUBHAI SINDHA & ANR.
Versus
GUJARAT STATE ELECTRICITY CORPORATION LIMITED & ANR.
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Appearance:
MR TR MISHRA(483) for the Petitioner(s) No. 1,2
MS LILU K BHAYA(1705) for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 1,2
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CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT
Date : 15/07/2025
ORAL JUDGMENT
1. This petition is filed for the following reliefs:
"5(A) That Your Lordships be pleased to issue an order,
direction and/or writ in the nature of certiorari and/or any
other appropriate writ, order or direction, quashing and
setting aside the impugned order dated 14-8-2013 marked
ANN.F & G to this petition, being illegal, arbitrary,
discriminatory and violative of Articles 14 7 16 of the
Constitution of India;
(B) Direct the respondents to reinstate the petitioners with
NEUTRAL CITATION
C/SCA/14156/2013 JUDGMENT DATED: 15/07/2025
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full backwages and continuity of service as if the impugned
order dated 14-8-2013 has never been issued;
(C) Pending admission and final disposal of this petition,
Your Lordships be pleased to direct the respondent to
reconsider the case of the petitioners in the light of the
submission made in this petition;
(D) xxx"
2. The brief facts leading to filing of this petition are
such that the petitioners were appointed as Apprentice in the
services of the respondent; thereafter, they were appointed as
Vidhyut Sahayak (Helper) vide orders dated 18.5.2012 and
25.8.2011 respectively; thereafter they were regularized and
thereafter on 14.8.2013, they were issued termination orders,
which are impugned in these petitions and that the main
ground on which the petitioners' services were terminated is
that the petitioners have produced wrong certificate of SEBC
community.
3. Heard learned advocates for the parties. Learned
advocate Ms.Bhaya for the respondents authorities has
submitted that this Court has dismissed the petitions filed by
similarly situated persons vide order dated 14.7.2025 passed
in Special Civil Application Nos.1113 of 2025 and allied
matters, for the reasons stated therein and therefore this
petition is also required to be dismissed. Learned advocate
NEUTRAL CITATION
C/SCA/14156/2013 JUDGMENT DATED: 15/07/2025
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Mr.Mishra for the petitioners concedes to the same.
4. It is required to be noted that the similar issue
was decided by this Court vide order dated 14.7.2025 passed
in Special Civil Application No.1113 of 2025 and allied
matters by a detailed judgment and dismissed the said
petitions. The petitioners herein are similarly situated to
those petitioners and therefore, no separate view can be
taken by this Court.
5. Therefore, without discussing anything further, this
petition is dismissed in view of the judgment dated 14.7.2025
passed in Special Civil Application No.1113 of 2025 and
allied matters. Notice is discharged. Interim relief, if any,
stands vacated.
(SANDEEP N. BHATT,J)
SRILATHA
