STATE OF GUJARAT Vs. PATEL KAILASHBEN LALBHAI

JUDGEMENT

(1.) By way of present petition, the petitioners have inter alia prayed for quashing and setting aside the judgment and order dated 09th February 2000 passed by the Gujarat Civil Services Tribunal at Gandhinagar in Appeal No.380/1995.

(2.) When the present petition came up for admission hearing on 28th February 2001, this Court (Coram : D.C. Srivastava, J) passed the following order :

(3.) During the course of hearing, it has been submitted on behalf of the respondent that the respondent has expired. Therefore, now it will not be appropriate for this Court to appreciate the matter on merits. In that view of the matter, in view of the interlocutory order passed by this Court as aforesaid, the impugned judgment and order shall remain stayed. The parties to be governed by the said interlocutory order passed by this Court. The petition stands disposed of accordingly. Rule is made absolute accordingly with no order as to costs. It is made clear that this Court has not expressed any opinion on merits of the case.