Gujarat High Court
Vaidya Rosemary Hazkial Ghoghara vs Ahmedabad Municipal Corporation on 22 June, 2017
Author: Mohinder Pal
Bench: Mohinder Pal
C/SCA/9620/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 9620 of 2015
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VAIDYA ROSEMARY HAZKIAL GHOGHARA....Petitioner(s)
Versus
AHMEDABAD MUNICIPAL CORPORATION....Respondent(s)
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Appearance:
MR DS VASAVADA, ADVOCATE for the Petitioner(s) No. 1
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE MOHINDER PAL
Date : 22/06/2017
ORAL ORDER
The petitioner in this case claiming the benefits of 6th Pay Commission which are payable to the Medical Officer of Ayurvedic Hospital. Before proceeding further, learned counsel for the petitioner to inform the qualification of the petitioner. Matter is adjourned to 24.07.2017.
(MOHINDER PAL, J.) PALAK Page 1 of 1 HC-NIC Page 1 of 1 Created On Mon Aug 14 09:36:35 IST 2017