JAYABEN S PANCHAL Vs. DISTRICT DEVLOP OFFICER

JUDGEMENT

(1.) : This petition is filed by two petitioners, who were serving as Auxiliary Nurse Midwife. Petitioner no.1 was serving at village Fokdi, Taluka Jhagadia, District Bharuch. Petitioner No.2 was serving at Dharoli, Taluka Jhagadia, District Bharuch. The present petition is filed against the apprehended termination alleging that the respondent authorities had held interview on 23.1.1990 and that the petitioners were likely to be terminated on the basis of the performance of the petitioners in that interview. Mr.Majmudar, learned advocate for the petitioners invited attention of the Court to the contents of para 5 of the petition, wherein it is set out as to how the petitioners were interviewed. It is prayed that in light of those averments the respondents shall be restrained from terminating the services of the petitioners on the basis of such interview.

(2.) This Court has passed a detailed order on 23.5.1990, which reads as under :

(3.) Now. it is given out by Shri Majmudar, learned advocate that thereafter petitioner no.1, to whom he could contact is already re-employed and appointed in 1992 and since then she has been working. As regards appointment of petitioner no.2 is concerned, Shri Majmudar has no specific instructions. Be that as it may. The present petition is filed only against apprehended termination. Therefore, the same cannot be allowed to pend any more and no relief can be granted in this petition.