Gujarat High Court
Manish Mansukhbhai Paghadal & vs State Of Gujarat & 4 on 7 March, 2017
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
C/SCA/4820/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 4820 of 2017
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MANISH MANSUKHBHAI PAGHADAL & 1....Petitioner(s)
Versus
STATE OF GUJARAT & 4....Respondent(s)
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Appearance:
MR RV DESHMUKH, ADVOCATE for the Petitioner(s) No. 1 - 2
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1
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CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
Date : 07/03/2017
ORAL ORDER
1. By way of present petition, the petitioners have challenged the action of the respondents in not issuing the recommendation letters, and sought direction against the respondents to issue the letters of recommendations to the petitioners declaring that the petitioners are eligible for the post of Shikshan Sahayak (Assistant Teacher).
2. It is sought to be submitted by the learned counsel Mr. Deshmukh for the petitioner that though the petitioners have made representations to the respondent authorities as per Annexure 'F' collectively, their representations have not been decided so far. According to him, the other candidates holding similar qualifications were granted the Page 1 of 2 HC-NIC Page 1 of 2 Created On Mon Aug 14 06:08:01 IST 2017 C/SCA/4820/2017 ORDER recommendation letters by the concerned authorities.
3. In view of the said submission, without going into the merits of the case, it is directed that the respondent No. 2 shall decide the representation of the petitioners as expeditiously as possible and preferably within two weeks from the date of receipt of copy of this order. It is expected that the respondent No. 2 shall decide the same in accordance with law and taking taking into consideration the contentions raised by the petitioners in their representations.
4. Subject to the said direction, the present petition is disposed of. It is needless to say that the petitioners shall be liberty to approach this Court in case their representations are decided adversely.
5. Direct service is permitted.
(BELA M. TRIVEDI, J.) Amar Page 2 of 2 HC-NIC Page 2 of 2 Created On Mon Aug 14 06:08:01 IST 2017