Gujarat High Court
M U Shah vs State Of Gujarat Thro on 20 March, 2013
Author: K.M.Thaker
Bench: K.M.Thaker
M U SHAH....Petitioner(s)V/SSTATE OF GUJARAT THRO SECRETARY C/SCA/3184/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 3184 of 2013 ================================================================ M U SHAH....Petitioner(s) Versus STATE OF GUJARAT THRO SECRETARY & 2....Respondent(s) ================================================================ Appearance: MR IS SUPEHIA, ADVOCATE for the Petitioner(s) No. 1 GOVERNMENT PLEADER for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE K.M.THAKER Date : 20/03/2013 ORAL ORDER
According to the petitioner, if his case is considered under 1994 policy decision or July 2007 policy, then his entire grievance would come to an end because by circular dated 12.08.2010, the resolution / circular dated 16.07.2004 (under which petitioner's case was rejected) has not been cancelled / withdrawn.
So as to enable learned AGP to take instruction as to whether the petitioner's case can be considered under policy decision dated 16.08.1994 and 02.07.2007 or not. Issue notice returnable on 15.04.2013. Learned AGP will take necessary instructions on or before the returnable date.
(K.M.THAKER, J.) Amar Page 1 of 1