Gujarat High Court
Jorubhai Jijibhai Dabhi & 3 vs State Of Gujarat Thro.Secretary & 2 on 14 August, 2015
Author: Sonia Gokani
Bench: Sonia Gokani
C/SCA/9484/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 9484 of 2013
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JORUBHAI JIJIBHAI DABHI & 3....Petitioner(s)
Versus
STATE OF GUJARAT THRO.SECRETARY & 2....Respondent(s)
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Appearance:
MR DIPAK R DAVE, ADVOCATE for the Petitioner(s) No. 1 - 4
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2 - 3
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 14/08/2015
ORAL ORDER
After conclusion of the submissions, Mr.H.S.Munshaw, learned advocate appearing for the respondent No.1 seeks permission to file further affidavit to clarify that even those employees who have been made regular employees by virtue of Government Resolution dated 17.10.1988 are also not being made available the benefits claimed by the present petitioner.
Copy of this be provided to other-side. Matter is adjourned to 19th August, 2015.
(MS SONIA GOKANI, J.) BINA Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Aug 18 01:35:20 IST 2015