Ninama Animeshkumar Chunilal vs Mukesh Kumar (Ias), Principal ...
2026 Latest Caselaw 535 Guj

Gujarat High Court

Ninama Animeshkumar Chunilal vs Mukesh Kumar (Ias), Principal ... on 12 February, 2026

Author: Bhargav D. Karia

Bench: Bhargav D. Karia

                                                                                                                NEUTRAL CITATION




                             C/MCA/285/2026                                     ORDER DATED: 12/02/2026

                                                                                                                undefined




                                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                            R/MISC. CIVIL APPLICATION (FOR CONTEMPT) NO. 285 of 2026
                                                        In
                                      R/SPECIAL CIVIL APPLICATION/13453/2025
                      ===============================================================
                                    NINAMA ANIMESHKUMAR CHUNILAL & ORS.
                                                     Versus
                              MUKESH KUMAR (IAS), PRINCIPAL SECRETARY, EDUCATION
                                    DEPARTMENT, STATE OF GUJARAT & ANR.
                      ===============================================================
                      Appearance:
                      ULLASH N GOHIL(8357) for the Applicant(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,
                      33,34,35,36,37,38,39,4,40,41,42,43,44,45,46,47,48,49,5,50,51,52,53,54,55,5
                      6,57,58,59,6,7,8,9
                      MS SHRUTI DHRUVE, AGP for the Respondent-States
                      ===============================================================

                         CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA
                               and
                               HONOURABLE MR.JUSTICE L. S. PIRZADA

                                                           Date : 12/02/2026

                                                            ORAL ORDER

(PER : HONOURABLE MR. JUSTICE BHARGAV D. KARIA)

1. Heard learned advocate Mr.Ullash N. Gohil

for the applicants and learned Assistant

Government Pleader Ms.Shruti Dhruve for the

respondents-State.

2. Learned advocate Mr.Ullash Gohil for the

applicants submitted that the grievance raised

in this application for non-compliance of the

order is redressed in view of the statements

NEUTRAL CITATION

C/MCA/285/2026 ORDER DATED: 12/02/2026

undefined

made by learned Assistant Government Pleader

Ms.Shruti Dhruve for the respondents that

around 39 applicants have made the

representation as per the order passed in

Special Civil Application No.13453 of 2025 and

the same is already decided by the respondents

and there is no question of considering the

representation, as the remaining applicants

have not made such representation.

3. In view of the above facts, the

application is disposed of as having become

infructuous.

(BHARGAV D. KARIA, J)

(L. S. PIRZADA, J) PALAK