Gujarat High Court
Nareshkumar Madhabhai Vaghela S/O ... vs State Of Gujarat & on 20 June, 2016
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/9446/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 9446 of 2016
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NARESHKUMAR MADHABHAI VAGHELA S/O MADHABHAI RAMABHAI
VAGHELA....Petitioner(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR. I.H.SYED, LD. ADVOCATE WITH MR.CHIRAG B UPADHYAY,
ADVOCATE for the Petitioner(s) No. 1
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 20/06/2016
ORAL ORDER
Petitioner claims that he is similarly situated to the petitioners of Special Civil Application No. 9177 of 2016 which was treated by this court by issuing Notice and by interim observation-cum- direction by order dated 14.06.2016.
2. learned counsel Mr. Syed while relying on the aforesaid order, further invited attention of the court that as per the revised dates, the last date for acceptance of the application was 15.06.2016 and that the regiional authority was allowed to forward the applications to the higher authority upto 22.06.2016. He submitted that the order which was Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Jun 21 03:38:56 IST 2016 C/SCA/9446/2016 ORDER passed in the aforesaid Special Civil Application No. 9177 of 201, if passed in the present petition also, shall not prejudice the other side. The submissions cannot be brushed aside lightly in view of the nature of the directions issued in the aforesaid order.
3. In the facts and circumstances of the case, Notice returnable on 4.7.2016.
4. For the reasons recorded in the order dated 14.06.2016 in Special Civil Application No. 9177 of 2016, by way of ad-interim relief, it is directed that subject to final decision of this petition, the Gujarat Subordinate Service Selection Board- respondent No.2 herein shall accept the application forms of the petitioner for selection to the post of Police Sub-Inspector (Unarmed) as per the advertisement No. 61/2015, however with a clarification that the same by itself shall not create any right or equity in favour of the present petitioners. The application of the petitioner so forwarded as per the aforesaid direction shall be forwarded alongwith with the other applications to the higher authorities.
5. Direct service today is permitted.
(N.V.ANJARIA, J.) cmjoshi Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Jun 21 03:38:56 IST 2016