Gujarat High Court
Vaghela Kokilaben Punjabhai vs State Of Gujarat Thro on 30 January, 2013
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
VAGHELA KOKILABEN PUNJABHAI....Petitioner(s)V/SSTATE OF GUJARAT THRO SECRETARY,PANCHAYAT RURAL HOUSING C/SCA/889/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 889 of 2013 TO SPECIAL CIVIL APPLICATION NO. 893 of 2013 ================================================================ VAGHELA KOKILABEN PUNJABHAI....Petitioner Versus STATE OF GUJARAT THRO SECRETARY,PANCHAYAT RURAL HOUSING & 3....Respondents ================================================================ Appearance: MR RAMNANDAN SINGH, ADVOCATE for the Petitioner No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT Date : 30/01/2013 ORAL ORDER
Learned advocate for the petitioners invited this Court s attention to the order passed by this Court on 23.11.2012 in S.C.A. No.15228 of 2012 annexed in the petitions be passed in the present matter also, as except few facts other facts are identical.
The Court is of the view that prima facie there appears to be justification of passing order of maintaining status quo till the returnable date, as the subsequent selection process in the regular procedure cannot be held as detriment and the pay is required to be protected.
Notice in all the petitions, returnable on 20.02.2013. Status quo be maintained till the returnable date. Direct service is permitted.
Office is directed to keep copy of this order in each matter.
(S.R.BRAHMBHATT, J.) Pankaj Page 2 of 2