Gujarat High Court
Manubhai Prabhudas Parmar vs Union Of India Thro' Its on 9 April, 2013
Author: Vijay Manohar Sahai
Bench: Vijay Manohar Sahai
MANUBHAI PRABHUDAS PARMAR S/O PRABHUDAS .V.PARMARV/SUNION OF INDIA THRO' ITS GENERAL MANAGER C/SCA/12436/2007 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 12436 of 2007 ================================================================ MANUBHAI PRABHUDAS PARMAR S/O PRABHUDAS .V.PARMAR & 10....Petitioner(s) Versus UNION OF INDIA THRO' ITS GENERAL MANAGER & 63....Respondent(s) ================================================================ Appearance: MR MS RAO, ADVOCATE for the Petitioner(s) No. 1 - 11 MR NS SHEVADE, ADVOCATE for the Respondent(s) No. 3 - 4 MR.SUBHASH G BAROT, ADVOCATE for the Respondent(s) No. 1 - 2 RULE SERVED for the Respondent(s) No. 3 - 64 ================================================================ CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI and HONOURABLE MR.JUSTICE S.G.SHAH Date : 09/04/2013 ORAL ORDER
(PER : HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI) We have heard Learned Counsel Mr. M.S. Rao appearing for the petitioners and Learned Counsel Mr. Subhash G Barot for respondents.
Counsel for the parties agreed that against the same judgment of the Central Administrative Tribunal, this Court in Special Civil Application No. 26418 of 2006 alongwith Special Civil Application Nos. 20745, 20748, 26419 of 2006 and Special Civil Application No. 2615 of 2008, passed an order and allowed all the Special Civil Applications vide order dated 8th March 2011.
In view of the order passed in the aforesaid Special Civil Applications, for the same reason, we also allow this Special Civil Application. Rule is made absolute.
(V.M.SAHAI, J.) (S.G.SHAH, J.) Deepak Page 2 of 2