Gujarat High Court
Dr.Nayan D Swaminarayan vs State Of Gujarat & on 7 June, 2016
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
C/SCA/3572/2009 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 3572 of 2009
With
SPECIAL CIVIL APPLICATION NO. 3941 of 2009
With
SPECIAL CIVIL APPLICATION NO. 4851 of 2009
==========================================================
DR.NAYAN D SWAMINARAYAN....Petitioner(s) Versus STATE OF GUJARAT & 1....Respondent(s) ========================================================== Appearance:
MR NK MAJMUDAR, ADVOCATE for the Petitioner(s) No. 1 MR KM ANTANI, AGP for the Respondent(s) No. 1 - 2 RULE SERVED for the Respondent(s) No. 1 - 2 ========================================================== CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA Date : 07/06/2016 ORAL COMMON ORDER All these three petitions were mentioned by Mr. N.K. Majmudar, the learned counsel appearing for the petitioners. Mr. Majmudar submitted that probably, the orders have been passed by the State Government granting the higher pay scales as prayed for in these writ applications. Mr. Antani, the learned Assistant Government Pleader appearing for the respondents - State was requested to confirm with the concerned office regarding the same. Mr. Antani, after proper verification, makes a statement that the petitioners have been granted the higher pay scales. The necessary orders have been passed. In such circumstances, no further adjudication is required. The orders passed by the authorities concerned shall be kept on the record of the case. All these three writ applications are disposed of.Page 1 of 2
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