Punjo Mesurbhai Karamata vs State Of Gujarat
2025 Latest Caselaw 8057 Guj

Gujarat High Court

Punjo Mesurbhai Karamata vs State Of Gujarat on 18 November, 2025

                                                                                                         NEUTRAL CITATION




                           C/SCA/14729/2025                                ORDER DATED: 18/11/2025

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                                IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                                R/SPECIAL CIVIL APPLICATION NO. 14729 of 2025

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                                          PUNJO MESURBHAI KARAMATA & ORS.
                                                        Versus
                                               STATE OF GUJARAT & ORS.
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                     Appearance:
                     MR HARDIK D MUCHHALA(5634) for the Petitioner(s) No.
                     1,10,11,12,13,14,15,16,17,18,19,2,20,21,22,23,24,25,26,27,28,29,3,30,31,3
                     2,33,34,35,36,37,38,39,4,40,41,42,43,5,6,7,8,9
                     MS. DHARITRI PANCHOLI, AGP for the Respondent(s) No. 1,2,4
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                        CORAM:HONOURABLE MR. JUSTICE ANIRUDDHA P. MAYEE

                                                       Date : 18/11/2025
                                                        ORAL ORDER

[1] By the present Special Civil Application, the petitioners are praying for a direction to the respondents to serve a copy of the final order in respect of the scrutiny of the caste certificates of the petitioners on their email ID and WhatsApp numbers as expeditiously as possible from the date of rendering such judgment. It is further prayed that the appointing authority may grant them 15 days' time to approach the higher forum in case of cancellation of the caste certificate by the Caste Scrutiny Committee.

[2] Ms. Dharitri Pancholi, learned Assistant Government Pleader, upon instructions from respondent No.2, namely Ms. Kalpana Gadhvi, Joint Commissioner, Scrutiny Committee-2, Gandhinagar, who is present before the Court, submits that

NEUTRAL CITATION

C/SCA/14729/2025 ORDER DATED: 18/11/2025

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respondent No.2 Committee has already adopted the practice, since May 2025, of communicating the final order passed in the cases of the candidates whose caste certificates have been referred for scrutiny via email ID as well as WhatsApp number which is provided by the candidates. The learned Assistant Government Pleader further submits that If the petitioners have provided their email ID as well as his WhatsApp number to the Caste Scrutiny Committee, the final order shall be communicated to the petitioners by these two modes as prayed for.

[3] In view of the said statement, the prayer 9.B. as prayed for by the petitioners stands satisfied.

[4] In respect of prayer 9.C., the prayer is made in anticipation of the outcome of the caste scrutiny proceedings and the same cannot be granted at this stage.

[5] With the aforesaid observations, the Special Civil Application stands disposed of. No order as to costs.

(ANIRUDDHA P. MAYEE, J.)

DHARMENDRA KUMAR