Gujarat High Court
Rameshbhai Dahyabhai Sarasiya vs Sardar Vallabhbhai National Institute ... on 5 May, 2018
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/SCA/15083/2017 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION NO. 1 of 2017
IN R/SPECIAL CIVIL APPLICATION NO. 15083 of 2017
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RAMESHBHAI DAHYABHAI SARASIYA Versus SARDAR VALLABHBHAI NATIONAL INSTITUTE OF TECHNOLOGY(SVNIT) ========================================================== Appearance:
MS. KRUTI M SHAH for the PETITIONER(s) No. MS MEGHA JANI for the RESPONDENT(s) No. NOTICE SERVED BY DS for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA Date : 05/05/2018 IA ORDER
1. Heard Ms. Kruti Shah, learned advocate for the applicant and Ms. Megha Jani, learned advocate for opponents no.1 and 2.
2. By this application, the applicantoriginal petitioner has prayed for the following reliefs "(A) This Hon'ble Court may be pleased to issue appropriate writ, order or direction to the respondents to immediately release the salary of the applicant of 5 days of July and August, 2017 and further direct them to pay monthly salary to the applicant."
3. Without prejudice to the rights of the parties and considering the main issue pending in the main matter, the opponent no.1 shall be bound by any further direction of payment of salary of 5 days of July 2017 and August 2017, subject to Page 1 of 2 C/SCA/15083/2017 IA ORDER any further orders of this court. It is provided that same shall not prejudice the rights of the petitioner.
4. Civil Application is disposed of.
(R.M.CHHAYA, J) bjoy Page 2 of 2