Gujarat High Court
Mayur Mukundrai Desai & 2 vs Gujarat Water Supply And Sewerage Board ... on 14 October, 2016
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
C/CA/10384/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR AMENDMENT) NO. 10384 of 2016
In SPECIAL CIVIL APPLICATION NO. 14098 of 2007
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MAYUR MUKUNDRAI DESAI & 2....Applicant(s)
Versus
GUJARAT WATER SUPPLY AND SEWERAGE BOARD & 1....Respondent(s)
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Appearance:
MS HARSHAL N PANDYA, ADVOCATE for the Applicant(s) No. 1 - 3
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 14/10/2016
ORAL ORDER
1 Mr. Munshaw, the learned counsel appearing for the Gujarat Water Supply and Sewerage Board shall take instructions from his client on the following questions:
(i) Whether the writ applicants are appointed prior to 30th September 1988 or not?
(ii) Whether the writ applicants have cleared the S.S.C. Examination prior to 31st December 1990 or not?
2 At this stage, Mr. Munshaw submits that he will have to examine the evidence whether the Government Resolution dated 8th July 2011 issued by the State Government is made applicable to the Board or not. The Government Resolution dated 8th July 2011 has been issued by the Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Oct 15 00:39:01 IST 2016 C/CA/10384/2016 ORDER State Government in its Narmada Water Resources, Water Supply and Kalpsar Department.
3 Prima facie, I see no good reason why the Government Resolution dated 8th July 2011 should not be made applicable to the employees of the Board.
4 The Draft amendment is allowed. The same shall be carried out at the earliest.
5 Post the main matter on 19th October 2016. The Civil Application is accordingly disposed of.
(J.B.PARDIWALA, J.) chandresh Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Oct 15 00:39:01 IST 2016