Gujarat High Court
Changala Nareshkumar Laxminarayan vs State Of Gujarat & 3 on 6 December, 2016
Author: R.Subhash Reddy
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/LPA/966/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 966 of 2016
In SPECIAL CIVIL APPLICATION NO. 1780 of 2007
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CHANGALA NARESHKUMAR LAXMINARAYAN....Appellant(s)
Versus
STATE OF GUJARAT & 3....Respondent(s)
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Appearance:
MR NIRZAR S DESAI, ADVOCATE for the Appellant(s) No. 1
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH
REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 06/12/2016
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) It is represented by learned counsel for the appellant that from the year 2007, policy has changed and thereafter respondents were considering the course of B.P.Ed. equivalent to C.P.Ed. If that be so, it is represented that having regard to the policy, appellant also should be given the benefit of the said position. Notice to the respondents returnable on 23.1.2017.
(R. SUBHASH REDDY, CJ) Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Dec 07 00:04:29 IST 2016 C/LPA/966/2016 ORDER (VIPUL M. PANCHOLI, J.) Srilatha Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Dec 07 00:04:29 IST 2016