Section 21(2) in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
(2)A Court employee, who resort to a Court of Law, even in cases where such remedy is legally admissible, without first exhausting all the remedies available to him/her under the Rules regulating his/her conditions of service, shall render himself/herself liable to disciplinary action under the Rule in Part-III of these Rules.
