R R Kacha - (Rajesh Ratilal Kacha) vs State Of Gujarat & 2 on 5 January, 2015

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Gujarat High Court

R R Kacha - (Rajesh Ratilal Kacha) vs State Of Gujarat & 2 on 5 January, 2015

Bench: K.M.Thaker

          C/CA/12961/2014                                        ORDER



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

 CIVIL APPLICATION (FOR FIXING DATE OF HEARING) NO. 12961 of 2014
          In SPECIAL CIVIL APPLICATION NO. 4471 of 2010

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          R R KACHA - (RAJESH RATILAL KACHA)....Applicant(s)
                              Versus
               STATE OF GUJARAT & 2....Respondent(s)
================================================================
Appearance:
MR VAIBHAV A VYAS, ADVOCATE for the Applicant(s) No. 1
MR DEVANG DAVE AGP for the Respondent(s) No. 1
MR PREMAL R JOSHI, ADVOCATE for the Respondent(s) No. 3
================================================================

          CORAM: HONOURABLE MR.JUSTICE K.M.THAKER

                                Date : 05/01/2015
                                  ORAL ORDER

In present application, the applicant has prayed, inter alia, that:-

"7(A) fix the above referred Special Civil Application No: 4471 of 2010 for final hearing at an early date, and/or"

2. The applicant is the petitioner in the main petition, being Special Civil Application No.4471 of 2010. Upon feeling aggrieved by termination from the service, the applicant has taken out the said petition. The petitioner is terminated from service in November-2008. The petition came to be admitted Page 1 of 3 C/CA/12961/2014 ORDER vide order dated 12.4.2010. On 12.4.2010, the Court passed below quoted order:-

1.Heard Mr.Paresh Upadhyay, learned advocate for the petitioner and Mr.J.K. Shah, learned Assistant Government Pleader.

2.Rule. To be expedited. The respondents to file their reply within a period of six months from today. The parties to complete the pleadings by that time.

3. The applicant had earlier taken out similar application in 2012, being C.A.No.1883 of 2012. In the said application, the Court had directed, vide order dated 27.3.2012, thus:-

"3. Having regard to the averments made in the application and considering the submissions made by learned advocate for the applicant, and also taking into consideration the fact that old and senior writ petitions than present writ petition are already admitted and awaiting final hearing, the application stands disposed of with direction to the office that the writ petition being Special Civil Application No.4471 of 2010 be listed in the cause list of Final Hearing in due course, considering its seniority."

4. Now, the applicant has taken out present application and prayed for above quoted relief.

5. Having regard to the above quoted order dated 12.4.2010 and the fact that the petition is admitted Page 2 of 3 C/CA/12961/2014 ORDER in 2010, the office is directed to list the matter in the cause list of Final Hearing as per the seniority.

With aforesaid observations and direction, present application stands disposed of.

(K.M.THAKER, J.) kdc Page 3 of 3

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