Gujarat High Court
Beena Mathurbhai Bambhaniya vs State Of Gujarat on 13 June, 2025
NEUTRAL CITATION
C/SCA/15460/2020 ORDER DATED: 13/06/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 15460 of 2020
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BEENA MATHURBHAI BAMBHANIYA
Versus
STATE OF GUJARAT & ORS.
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Appearance:
MR. EKRAMA H QURESHI(7000) for the Petitioner(s) No. 1
MS SURBHI BHATI, AGP for the Respondent(s) No. 1
DS AFF.NOT FILED (N) for the Respondent(s) No. 2,3
MR. ALKESH N SHAH(3749) for the Respondent(s) No. 4
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CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT
Date : 13/06/2025
ORAL ORDER
1. Heard learned advocates.
2. By way of this petition, the petitioners who are
Ad-hoc employees, have challenged the order of termination
as well as the GR dated 07.02.2020 and consequential G.R.
Dated 27.07.2020 and have prayed for a direction to the
respondent to reinstate the present
petitioners in service as Ad-hoc Assistant Professor (Electrical
Engg. Branch) with all consequential benefits by treating
their service without any break.
3. At the outset, it was submitted by learned AGP
Ms. Bhati by placing on record decision of Division Bench of
NEUTRAL CITATION
C/SCA/15460/2020 ORDER DATED: 13/06/2025
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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 Mr. Sharma could not dispute
the aforesaid fact and he, therefore, prayed that appropriate
order be passed.
6. In view of fact that the petition is covered by
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C/SCA/15460/2020 ORDER DATED: 13/06/2025
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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 petition is required
to be dismissed and the same is dismissed. Notice discharged.
(SANDEEP N. BHATT,J)
M.H. DAVE
