Gujarat High Court
Khemchand Rajaram Koshti vs State Of Gujarat & 3....Opponent(S) on 2 May, 2016
Author: R.Subhash Reddy
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/WPPIL/63/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
WRIT PETITION (PIL) NO. 63 of 2016
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KHEMCHAND RAJARAM KOSHTI....Applicant(s)
Versus
STATE OF GUJARAT & 3....Opponent(s)
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Appearance:
PARTY-IN-PERSON, PERSONAL CAPACITY for the Applicant(s)
No. 1
ADVANCE COPY SERVED TO GP/PP for the Opponent(s) No. 1
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 02/05/2016
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) This writ petition (PIL) is filed seeking declaration to declare the action of the respondent police authorities in not paying the salary to 625 TRB guards, who are working for managing the traffic for 8 hours daily, as illegal and arbitrary and also further direction to give them uniform and identity cards.
When this matter was listed on last occasion, it was adjourned to enable the learned Government Pleader to take instructions. On instructions, it is submitted that those persons who are posted are volunteers provided by NGOs and they are not appointed by the Government. The respondents are also paying honorarium of Rs.200/- per day and the entire amount which are due to them are being Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed May 04 03:50:20 IST 2016 C/WPPIL/63/2016 ORDER paid. Further steps are being taken to give them uniform and identity cards. The learned Government Pleader seeks time to file an affidavit to said effect by next date of hearing. Stand over to 5th May 2016.
(R. SUBHASH REDDY, CJ) (VIPUL M. PANCHOLI, J.) Jani Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed May 04 03:50:20 IST 2016