Section 21 in High Court of Gujarat (Conduct, Discipline and Appeal) Rules, 2011
21. Seeking redress from Court in respect of service matters.
(1)A Court employee may seek redress from the Chief Justice or from the Registrar General, with the permission of the Chief Justice, in the matter of grievance arising out of his/her employment or conditions of service.(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.
