Gujarat High Court
State Of Gujarat & 2 vs Pm Bedheka on 16 September, 2014
Author: Jayant Patel
Bench: Jayant Patel, C.L. Soni
C/CA/288/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR STAY) NO. 288 of 2014
In
LETTERS PATENT APPEAL NO. 19 of 2014
In
SPECIAL CIVIL APPLICATION NO. 2191 of 2002
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STATE OF GUJARAT & 2....Applicant(s)
Versus
PM BEDHEKA....Respondent(s)
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Appearance:
MR. RUTVIJ OZA, AGP for the Applicant(s) No. 1 - 3
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CORAM: HONOURABLE MR.JUSTICE JAYANT PATEL
and
HONOURABLE MR.JUSTICE C.L. SONI
Date : 16/09/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE JAYANT PATEL)
1. Considering the facts and circumstances, it primafacie appears that there were two requirements;
one was holding of the post of 'Karkoon', another was successful passing of training. Both the aspects deserves consideration and hence, the appeal has been admitted. Therefore, if the order of the Learned Single Judge is allowed to operate, irreversible situation may arise. Hence, pending the appeal, the Page 1 of 2 C/CA/288/2014 ORDER impugned order passed by the Learned Single Judge shall remain stayed and suspended.
2. Application disposed of.
(JAYANT PATEL, J.) (C.L.SONI, J.) ANKIT Page 2 of 2