Gujarat High Court
Sebaliya Ramilaben Manaji ... vs State Of Gujarat Through Secretary & 4 on 27 March, 2014
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
C/SCA/2034/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 2034 of 2013
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SEBALIYA RAMILABEN MANAJI THRO'PETR.N0.3 MODI RAMILABEN &
13....Petitioner(s)
Versus
STATE OF GUJARAT THROUGH SECRETARY & 4....Respondent(s)
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Appearance:
MR NIRAV R MISHRA, ADVOCATE for the Petitioner(s) No. 1 - 14
Mr.D.M.Devnani, learned ASST.GOVERNMENT PLEADER for the
Respondent(s) No. 1
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 4
NOTICE SERVED BY DS for the Respondent(s) No. 1 - 3 , 5
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CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
KUMARI
Date : 27/03/2014
ORAL ORDER
It is not clear from the affidavit-in-reply filed by respondent No.4 why the benefits of the Government Resolution dated 6-7-2012 cannot be extended to the petitioners. This aspect may be clarified by filing an additional affidavit.
It is open to the State Government to clarify this position, as well.
List on 16-4-2014.
Page 1 of 2 C/SCA/2034/2013 ORDER
(SMT. ABHILASHA KUMARI, J.) ARG Page 2 of 2