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Gujarat High Court

A.K Patel Deputy Commissioner Of Labour ... vs Pk Vasavda & Ors Deputy Commissioner Of ... on 11 March, 2014

Bench: Ks Jhaveri, A.G.Uraizee

            C/LPA/224/2007                                           ORDER




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                  LETTERS PATENT APPEAL  NO. 224 of 2007

            In SPECIAL CIVIL APPLICATION NO.  3106 of 1995
                                    With 
                 LETTERS PATENT APPEAL NO. 225 of 2007
                                      In    
               SPECIAL CIVIL APPLICATION NO. 2426 of 1995
=========================================
          A.K PATEL DEPUTY COMMISSIONER OF LABOUR SINCE 
                       DECD.THR'HEIRS....Appellant(s)
                                    Versus
       PK VASAVDA & ORS DEPUTY COMMISSIONER OF LABOUR  & 
                             4....Respondent(s)
=========================================
Appearance:
MR PRABHAKAR UPADYAY, ADVOCATE for the Appellant(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 4
NANAVATI & NANAVATI, ADVOCATE for the Respondent(s) No. 1 ­ 3
RULE SERVED BY DS for the Respondent(s) No. 5
=========================================
         CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
                   and
                   HONOURABLE MR.JUSTICE A.G.URAIZEE
                             Date : 11/03/2014
 
                         COMMON ORAL ORDER

  (PER : HONOURABLE MR.JUSTICE KS JHAVERI) By way of filing this appeal, the appellant - original Respondent  No.3 has challenged common judgment and order dated 23 rd  February  2007   passed   by   the   learned  Single   Judge   in   Special   Civil   Application  No.3106 of 1995 and   2426 if 1995 whereby the learned Single Judge  has allowed the writ petitions filed by the petitioners. 

This   Court   while   admitting   the   present   appeals   passed   the  following order on 7th  March 2007 in Civil Applications for stay, which  reads as under:

"Rule returnable on 4th April 2007. In the meantime, there  shall   be   ad­interim   stay   of   the   directions   given   by   the  Page 1 of 3 C/LPA/224/2007 ORDER learned single Judge in paras 25 and 27 of the judgment  under challenge in these appeals, with following further ad­ interim directions:
1.  The respondent authorities i.e. the State of Gujarat  and the Commissioner of Labour shall, without prejudice to  the rights and contentions of the parties, work out seniority  of the officers in the cadre of Government Labour Officers  on the basis as if the appellant  Mr.A.K.Patel was appointed  as   a   Government   Labour   Officer   pursuant   to   the  advertisement issued by the  GPSC in  the  year  1976,  and  was   placed   at   the   bottom   of   the   select   list   from   which  appointments were made in the year 1977.
1. On the basis of the above seniority position in the cadre  of   Government   Labour   Officers,   the   authorities   shall   also  prepare provisional revised seniority lists for the cadres of  Assistant   Labour   Commissioners   and   Deputy   Labour  Commissioners as on today.
2.   It   is   clarified   that   this   exercise   shall   be   undertaken  without prejudice to the rights and contentions of any of the  parties  and   shall  be   placed  before   the  Court   on   the   next  date   of   hearing  for   the   purpose   of  enabling the   Court  to  pass appropriate orders after hearing all the concerned and  affected parties.

Direct service is permitted."

  As   a   result   of   hearing   and   perusal   of   records,   we   are   of   the  opinion that interest of justice would be met by continuing the interim  relief   granted   in   the   Civil   Applications   in   the   present   appeals   more  Page 2 of 3 C/LPA/224/2007 ORDER particularly when the original appellant has expired during the pendency  of these proceedings.     Accordingly, the present appeals are allowed in  terms of order dated 7th March 2007 passed in Civil Applications in these  appeals.   It is made clear that since the original appellant has worked on  the post, no recover shall be effected from the appellant.   The order of  the learned Single Judge shall stand modified in terms of the interim  order.  No order as to costs.

Sd/­ (K.S.JHAVERI, J.)  Sd/­ (A.G.URAIZEE, J.)  mohd Page 3 of 3