NIRUBEN M DAVE Vs. AMBAJI GRAM PANCHAYAT

JUDGEMENT

(1.) By way of this petition the petitioners have prayed to quash and set aside the resolution dated 25.5.1992 passed by the respondent and further to direct the respondents not to terminate the services of the petitioners .

(2.) The brief facts of the case are as under:-

(3.) While admitting this matter on 25.5.1992 this Court (Coram N.J.Pandya, J.) has passed following order :- "Rule. Ad interim relief in terms of para 11(c). Notice as to interim relief returnable on 21st July 1992."