Gujarat High Court
Chandaliya Krishna Ambalal vs State Of Gujarat on 17 June, 2025
NEUTRAL CITATION
C/SCA/7919/2018 ORDER DATED: 17/06/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 7919 of 2018
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CHANDALIYA KRISHNA AMBALAL & ORS.
Versus
STATE OF GUJARAT & ORS.
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Appearance:
DELETED for the Petitioner(s) No. 5
MR. MN MARFATIA(6930) for the Petitioner(s) No. 1,2,3,4,6
MS. SURBHI BHATI, AGP for the Respondent(s) No. 1,2
MR CHAITANYA S JOSHI(5927) for the Respondent(s) No. 3
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CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT
Date : 17/06/2025
ORAL ORDER
1. The present petition is filed for seeking the following reliefs:
"7. The petitioners respectfully pray that on the basis of the facts and circumstances as mentioned hereinabove and which may be urged at the time of hearing, the Honourable Court may be pleased to issue a writ of mandamus or any other appropriate writ, order or direction to the respondent authorities and may be pleased to direct the respondent authorities to:-
(A) Regularize the service conditions of the petitioners and thereby to confer the benefits of permanency on the post of lecturers held by them in government colleges and to give them all the consequential benefits.Page 1 of 3 Uploaded by MR. DIWAKAR SHUKLA(HC01778) on Tue Jun 17 2025 Downloaded on : Tue Jun 17 23:28:18 IST 2025
NEUTRAL CITATION C/SCA/7919/2018 ORDER DATED: 17/06/2025 undefined (B) Make payment of salary to the petitioner as per the regular pay scale of the posts of Lecturers in Government Colleges, as the petitioners are appointed against sanctioned vacant posts of Lecturers in Government Colleges, from the date of their appointment.
(C) Pending admission and final disposal of this petition, the Honourable Court may be pleased to direct the respondent authorities not to terminate the services of the present petitioners on the ground of completion of their contract, by maintaining the status quo.
(D) Pending admission and final disposal of this petition, the Honourable Court may be pleased to direct the respondent authorities to make payment of salary to the petitioner as per the regular pay scale of the posts of Lecturers in Government Colleges.
(E) Grant any other relief or pass any other order which the Honourable Court may consider as just and proper in the facts and circumstances of the case."
2. Heard learned advocates appearing on behalf of the respective parties.
3. At the outset, learned advocate Ms. Priyanka Gojiya appearing on behalf of learned advocate Mr. Marfatia for the Page 2 of 3 Uploaded by MR. DIWAKAR SHUKLA(HC01778) on Tue Jun 17 2025 Downloaded on : Tue Jun 17 23:28:18 IST 2025 NEUTRAL CITATION C/SCA/7919/2018 ORDER DATED: 17/06/2025 undefined petitioners and learned AGP have relied upon the judgment of the Division Bench of this Court in Letters Patent Appeal No.820 of 2019 and allied matters on 21.08.2024 and in view of that, learned advocate for the petitioners has fairly submitted that the present petition has become infructuous, however, she has further submitted that liberty may be reserved considering the direction given vide order dated 21.08.2024 in Letters Patent Appeal No.820 of 2019 and allied matters, more particularly, paragraph 18 is relevant, which reads as under:
"18. Liberty is reserved in favour of the appellants to claim the arrears of the basic wages, which has been conferred to them vide Resolution dated 02.08.2024."
4. Considering the same, it is expected that the parties may do needful in view of the observations made vide order dated 21.08.2024 passed by the Division Bench of this Court in Letters Patent Appeal No.820 of 2019, if case of need, they shall act accordingly.
5. With the above, observation, the present petition is disposed of as having become infructuous. Notice stands discharged.
(SANDEEP N. BHATT,J) DIWAKAR SHUKLA Page 3 of 3 Uploaded by MR. DIWAKAR SHUKLA(HC01778) on Tue Jun 17 2025 Downloaded on : Tue Jun 17 23:28:18 IST 2025