Gujarat High Court
Kiran Surendrabhai Sheth vs State Of Gujarat & 3 on 19 June, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
C/SCA/4251/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 4251 of 2015
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KIRAN SURENDRABHAI SHETH....Petitioner(s)
Versus
STATE OF GUJARAT & 3....Respondent(s)
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Appearance:
MS HARSHAL N PANDYA, ADVOCATE for the Petitioner(s) No. 1
MR SWAPNESWER GAUTAM, AGP for the Respondent(s) No. 1
MR PREMAL R JOSHI, ADVOCATE for the Respondent(s) No. 4
NOTICE SERVED BY DS for the Respondent(s) No. 1 - 3
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 19/06/2015
ORAL ORDER
Mr. Swapneswer Gautam, the learned AGP, shall take appropriate instruction as to why the petitioner has not been permitted. Although the GPSC has recommended his promotion and on the date when Departmental Promotion Committee recommended the promotion. There was nothing an adverse against the petitioner except the First Information Report.
(J.B.PARDIWALA, J.) Page 1 of 2 C/SCA/4251/2015 ORDER Manoj Page 2 of 2