Gujarat High Court
Kamlesh vs Rajesh on 5 April, 2011
Author: Jayant Patel
Bench: Jayant Patel
Gujarat High Court Case Information System
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MCA/703/2011 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC.CIVIL
APPLICATION - FOR CONTEMPT No. 703 of 2011
In
SPECIAL
CIVIL APPLICATION No. 16783 of 2010
With
MISC.CIVIL
APPLICATION No. 704 of 2011
In
SPECIAL CIVIL APPLICATION No. 16921 of 2010
=========================================================
KAMLESH
SHARMA & 10 - Applicant(s)
Versus
RAJESH
KISHOR SECRETARY & 4 - Opponent(s)
=========================================================
Appearance
:
MR
PR NANAVATI for
Applicant(s) : 1 - 11.
MS MOXA THAKKAR, AGP for Opponent(s) : 1 -
2.
NOTICE SERVED for Opponent(s) : 3 - 5.
NOTICE NOT RECD BACK
for Opponent(s) : 6 -
7.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE JAYANT PATEL
and
HONOURABLE
MR.JUSTICE H.B.ANTANI
Date
: 05/04/2011
ORAL
ORDER
(Per : HONOURABLE MR.JUSTICE JAYANT PATEL) When the matter is taken up for hearing, Ms.Thakkar, learned AGP places on record the decision of the Director date 22.3.2011, whereby the decision dated 21.3.2011 of the Government, Health Department is communicated and has also attached with a copy of the same, stating that the appointment as adhoc lecturer is continued till the regularly selected candidate through GPSC is available. Further she has also placed on record communication dated 4.4.2011 of the Director, whereby it has been communicated that the salary of adhoc candidate(s) from September 2010 to February 2011 has also been paid and the details of the cheques are also attached with the said communication.
Under the above circumstances, the cause for the present proceedings would not survive. Hence, the present petition shall stand disposed of accordingly. Notice discharged.
(Jayant Patel, J.) (H. B. Antani, J.) vinod Top