Gujarat High Court
Dipakbhai Prahladbhai Chaudhary vs State Of Gujarat & 2 on 10 October, 2017
Author: S.G. Shah
Bench: S.G. Shah
C/CA/13335/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR DIRECTION) NO. 13335 of 2017
In SPECIAL CIVIL APPLICATION NO. 15434 of 2017
With
SPECIAL CIVIL APPLICATION NO. 15434 of 2017
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DIPAKBHAI PRAHLADBHAI CHAUDHARY....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MS HARSHAL N PANDYA, ADVOCATE for the Applicant(s) No. 1
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1
MS ASMITA PATEL, AGP for the Respondent(s) No. 1
MR SHIVANG J SHUKLA, ADVOCATE for the Respondent(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE S.G. SHAH
Date : 10/10/2017
ORAL ORDER
NOTICE, returnable on 3.11.2017. Learned AGP waives service of notice for the respondent - State.
Respondent must explain that why prayer in terms of paragraph 7(A) should not be granted in view of what is pleaded in this application, more particularly, when there is order dated 13.6.2017 in Special Civil Application No.11063 of 2017 to keep 11 posts vacant. In short, respondent shall clarify that whether there is appointment to any candidate who are below in rank on merits than the present applicants.
Direct service is permitted upon rest of the respondent/s.
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