Gujarat High Court
Vinodbhai Shivrambhai Rathod & Ors vs State Of Gujarat & Ors on 8 December, 2016
Author: Paresh Upadhyay
Bench: Paresh Upadhyay
C/CA/6015/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 7462 of 2012
With
CIVIL APPLICATION (FOR DIRECTION) NO. 6015 of 2016
In
SPECIAL CIVIL APPLICATION NO. 17989 of 2015
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CIVIL APPLICATION NO. 4406 of 2016
In
SPECIAL CIVIL APPLICATION NO. 11045 of 2013
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SPECIAL CIVIL APPLICATION NO. 7467 of 2012
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SPECIAL CIVIL APPLICATION NO. 8066 of 2011
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SPECIAL CIVIL APPLICATION NO. 9759 of 2012
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SPECIAL CIVIL APPLICATION NO. 7463 of 2012
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SPECIAL CIVIL APPLICATION NO. 7469 of 2012
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SPECIAL CIVIL APPLICATION NO. 8245 of 2012
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SPECIAL CIVIL APPLICATION NO. 9750 of 2012
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SPECIAL CIVIL APPLICATION NO. 4669 of 2012
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SPECIAL CIVIL APPLICATION NO. 2600 of 2012
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SPECIAL CIVIL APPLICATION NO. 7331 of 2012
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SPECIAL CIVIL APPLICATION NO. 9240 of 2012
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SPECIAL CIVIL APPLICATION NO. 12904 of 2012
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SPECIAL CIVIL APPLICATION NO. 9080 of 2012
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SPECIAL CIVIL APPLICATION NO. 8845 of 2012
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SPECIAL CIVIL APPLICATION NO. 8844 of 2012
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SPECIAL CIVIL APPLICATION NO. 17106 of 2007
TO
SPECIAL CIVIL APPLICATION NO. 17108 of 2007
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CIVIL APPLICATION NO. 6363 of 2012
In
SPECIAL CIVIL APPLICATION NO. 8066 of 2011
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SPECIAL CIVIL APPLICATION NO. 11050 of 2013
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SPECIAL CIVIL APPLICATION NO. 11045 of 2013
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SPECIAL CIVIL APPLICATION NO. 16595 of 2007
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SPECIAL CIVIL APPLICATION NO. 28206 of 2007
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SPECIAL CIVIL APPLICATION NO. 28207 of 2007
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SPECIAL CIVIL APPLICATION NO. 28208 of 2007
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SPECIAL CIVIL APPLICATION NO. 13882 of 2009
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SPECIAL CIVIL APPLICATION NO. 134 of 2010
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SPECIAL CIVIL APPLICATION NO. 3427 of 2010
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SPECIAL CIVIL APPLICATION NO. 7197 of 2010
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SPECIAL CIVIL APPLICATION NO. 13555 of 2008
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SPECIAL CIVIL APPLICATION NO. 196 of 2010
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SPECIAL CIVIL APPLICATION NO. 197 of 2010
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SPECIAL CIVIL APPLICATION NO. 198 of 2010
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SPECIAL CIVIL APPLICATION NO. 4398 of 2010
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SPECIAL CIVIL APPLICATION NO. 12787 of 2009
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SPECIAL CIVIL APPLICATION NO. 13884 of 2009
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SPECIAL CIVIL APPLICATION NO. 199 of 2010
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CIVIL APPLICATION NO. 3340 of 2012
In
SPECIAL CIVIL APPLICATION NO. 16595 of 2007
TO
CIVIL APPLICATION NO. 3345 of 2012
In
SPECIAL CIVIL APPLICATION NO. 16600 of 2007
With
SPECIAL CIVIL APPLICATION NO. 13883 of 2009
With
SPECIAL CIVIL APPLICATION NO. 16596 of 2007
TO
SPECIAL CIVIL APPLICATION NO. 16600 of 2007
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SPECIAL CIVIL APPLICATION NO. 17989 of 2015
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SPECIAL CIVIL APPLICATION NO. 1075 of 2013
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SPECIAL CIVIL APPLICATION NO. 10697 of 2012
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SPECIAL CIVIL APPLICATION NO. 2758 of 2012
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SPECIAL CIVIL APPLICATION NO. 7468 of 2012
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SPECIAL CIVIL APPLICATION NO. 9253 of 2012
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SPECIAL CIVIL APPLICATION NO. 11938 of 2012
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SPECIAL CIVIL APPLICATION NO. 4245 of 2015
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SPECIAL CIVIL APPLICATION NO. 4249 of 2015
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SPECIAL CIVIL APPLICATION NO. 14475 of 2015
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SPECIAL CIVIL APPLICATION NO. 1972 of 2012
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SPECIAL CIVIL APPLICATION NO. 1973 of 2012
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SPECIAL CIVIL APPLICATION NO. 3149 of 2012
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VINODBHAI SHIVRAMBHAI RATHOD & ORS. ....Petitioners
Versus
STATE OF GUJARAT & ORS ....Respondents
==========================================================
Appearance:
MR SHALIN MEHTA, SENIOR ADVOCATE with
MS VIDHI J BHATT, ADVOCATE for the Petitioners
MR PRAKASH JANI, ADDITIONAL ADVOCATE GENERAL with
MR RASHESH RINDANI, AGP for the State
==========================================================
CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY
Date : 08/12/2016
ORAL ORDER
1. Challenge in this group of petitions is made to the Government Resolution (Finance Department) dated 25.04.2012, commonly known as 'out sourcing policy' of the State. Petitions are by those who are directly affected by it.
2. Attention of this Court is invited to the interim orders Page 4 of 5 HC-NIC Page 4 of 5 Created On Fri Dec 09 00:39:40 IST 2016 C/CA/6015/2016 ORDER dated 31.05.2012 and 26.12.2012 passed in this group of petitions.
3. Learned Additional Advocate General states that similar issue is pending before the Division Bench (First Court) of this Court in Writ Petition (PIL) No.55 of 2012. It is further informed that the matter was on board, on 07.12.2016.
4. Learned senior advocate for the petitioners and learned Additional Advocate General have jointly submitted that the hearing of this group of petitions be adjourned for few days, and in the meantime, they shall put this aspect to the notice of the Division Bench for appropriate order / guidance.
5. Adjourned to 15.12.2016.
(PARESH UPADHYAY, J.) M O Bhati/01 Page 5 of 5 HC-NIC Page 5 of 5 Created On Fri Dec 09 00:39:40 IST 2016