Gujarat High Court
Panchal Dipal Hareshbhai vs State Of Gujarat on 8 September, 2021
Author: Bhargav D. Karia
Bench: Bhargav D. Karia
C/SCA/12926/2021 ORDER DATED: 08/09/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 12926 of 2021
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PANCHAL DIPAL HARESHBHAI & 195 other(s)
Versus
STATE OF GUJARAT
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Appearance:
KAUSHAL H PATEL(9328) for the Petitioner(s) No.
1,10,100,101,102,103,104,105,106,107,108,109,11,110,111,112,113,114,115
,116,117,118,119,12,120,121,122,123,124,125,126,127,128,129,13,130,131,
132,133,134,135,136,137,138,139,14,140,141,142,143,144,145,146,147,148,
149,15,150,151,152,153,154,155,156,157,158,159,16,160,161,162,163,164,1
65,166,167,168,169,17,170,171,172,173,174,175,176,177,178,179,18,180,18
1,182,183,184,185,186,187,188,189,19,190,191,192,193,194,195,196,2,20,2
1,22,23,24,25,26,27,28,29,3,30,31,32,33,34,35,36,37,38,39,4,40,41,42,43,44,
45,46,47,48,49,5,50,51,52,53,54,55,56,57,58,59,6,60,61,62,63,64,65,66,67,6
8,69,7,70,71,72,73,74,75,76,77,78,79,8,80,81,82,83,84,85,86,87,88,89,9,90,9
1,92,93,94,95,96,97,98,99
MR SP MAJMUDAR(3456) for the Petitioner(s) No.
1,10,100,101,102,103,104,105,106,107,108,109,11,110,111,112,113,114,115
,116,117,118,119,12,120,121,122,123,124,125,126,127,128,129,13,130,131,
132,133,134,135,136,137,138,139,14,140,141,142,143,144,145,146,147,148,
149,15,150,151,152,153,154,155,156,157,158,159,16,160,161,162,163,164,1
65,166,167,168,169,17,170,171,172,173,174,175,176,177,178,179,18,180,18
1,182,183,184,185,186,187,188,189,19,190,191,192,193,194,195,196,2,20,2
1,22,23,24,25,26,27,28,29,3,30,31,32,33,34,35,36,37,38,39,4,40,41,42,43,44,
45,46,47,48,49,5,50,51,52,53,54,55,56,57,58,59,6,60,61,62,63,64,65,66,67,6
8,69,7,70,71,72,73,74,75,76,77,78,79,8,80,81,82,83,84,85,86,87,88,89,9,90,9
1,92,93,94,95,96,97,98,99
ULLASH N GOHIL(8357) for the Petitioner(s) No.
1,10,100,101,102,103,104,105,106,107,108,109,11,110,111,112,113,114,115
,116,117,118,119,12,120,121,122,123,124,125,126,127,128,129,13,130,131,
132,133,134,135,136,137,138,139,14,140,141,142,143,144,145,146,147,148,
149,15,150,151,152,153,154,155,156,157,158,159,16,160,161,162,163,164,1
65,166,167,168,169,17,170,171,172,173,174,175,176,177,178,179,18,180,18
1,182,183,184,185,186,187,188,189,19,190,191,192,193,194,195,196,2,20,2
1,22,23,24,25,26,27,28,29,3,30,31,32,33,34,35,36,37,38,39,4,40,41,42,43,44,
45,46,47,48,49,5,50,51,52,53,54,55,56,57,58,59,6,60,61,62,63,64,65,66,67,6
8,69,7,70,71,72,73,74,75,76,77,78,79,8,80,81,82,83,84,85,86,87,88,89,9,90,9
1,92,93,94,95,96,97,98,99
for the Respondent(s) No. 1,2,3
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CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA
Date : 08/09/2021
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C/SCA/12926/2021 ORDER DATED: 08/09/2021
ORAL ORDER
1. Heard, learned Advocate, Mr. S.P. Majmudar, assisted by learned Advocate, Mr. Kaushal Patel, appearing for the petitioner.
2. Learned Advocate, Mr. Majmudar, submitted that the lecturers, who are pursuing further studies under the Quality Improvement Programme (QIP), are protected by this Court in Special Civil Application No. 11220 of 2018 and the allied matters, which are referred to in the Memo of this petition.
2.1 Learned Advocate, Mr. Majmudar, further submitted that the petitioners have challenged the Government Resolution dated 03.02.2016 whereby the Respondents-Authorities have restricted the period of further studies up to two years with 50% salary instead of 5 years with full salary on deputation.
3. Considering the above submissions, issue NOTICE, returnable on 20TH SEPTEMBER, 2021.
3.1 To be HEARD WITH Special Civil Application No. 11220 of 2018 and the allied matters. Direct service is permitted.
(BHARGAV D. KARIA, J) UMESH/-
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