Gujarat High Court
Bhupendrasinh Jagatsinh Bhati vs Illesh Vora on 13 December, 2018
Author: Anant S. Dave
Bench: Anant S. Dave, Biren Vaishnav
C/MCA/708/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/MISC. CIVIL APPLICATION NO. 708 of 2018
With
R/MISC. CIVIL APPLICATION NO. 710 of 2018
With
R/MISC. CIVIL APPLICATION NO. 711 of 2018
With
R/MISC. CIVIL APPLICATION NO. 712 of 2018
With
R/MISC. CIVIL APPLICATION NO. 713 of 2018
With
R/MISC. CIVIL APPLICATION NO. 714 of 2018
With
R/MISC. CIVIL APPLICATION NO. 715 of 2018
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SHILPESH BHARAT KUMAR THAKKAR
Versus
ILLESH VORA
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Appearance:
MR JAYANT P BHATT(169) for the PETITIONER(s) No. 1
MR JEET J BHATT(6154) for the PETITIONER(s) No. 1
GOVERNMENT PLEADER(1) for the RESPONDENT(s) No. 1,2,3
MR HEMANG M SHAH(5399) for the RESPONDENT(s) No. 1,2
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CORAM: HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE
and
HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 13/12/2018
ORAL ORDER
(PER : HONOURABLE THE ACTING CHIEF JUSTICE ANANT S. DAVE) All these applications are heard together. Competent Authority has undertaken the very issue before the Legal Department, State of Gujarat so as to create the posts of Process Server and Xerox Operator, Class-III and recruitment is to be made accordingly.
In a communication addressed on 17.11.2018 by the Chief Metropolitan Magistrate, Ahmedabad to the Secretary and Page 1 of 2 Downloaded on : Tue Jun 25 06:35:15 IST 2019 C/MCA/708/2018 ORDER R.L.A., Government of Gujarat, Legal Department, reminder is sent in view of creation of 43 sanctioned posts and accordingly, 28 Process Servers and 24 posts of Xerox Operators are required to be sanctioned and administrative approval is to be granted.
Learned advocate appearing for the respondent stated that the above process is to be expedited so that final decision can be rendered by the department as early as possible.
Considering the above concessional statement made by the petitioners before this Court in letters patent appeals whereby they had shown their willingness not to contest the letters patent appeal provided they are promoted to the post of Class-III in regular establishment of the Metropolitan Court, it has become imperative that above procedure is undertaken by the Competent Authority so that it attains finality, namely, creation and sanction of the posts of Process Server and Bailiff as early as possible, preferably within a period of two months from today.
With the aforesaid observation, at this stage, these contempt applications do not survive and the same are disposed of accordingly.
(ANANT S. DAVE, ACJ) (BIREN VAISHNAV, J) A.M. PIRZADA Page 2 of 2 Downloaded on : Tue Jun 25 06:35:15 IST 2019