HITESH B BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Pathak, learned Advocate for the petitioner Union states that in view of the fact that two members of the petitioner Union are already absorbed by respondent no.2 and similarly placed employees are granted the benefits in question, the petitioner Union desirous to make a representation to the respondent authority for redressal of their grievances and therefore he prays for permission to withdraw this petition. Accordingly permission is granted to withdraw this petition. Petition stands disposed of as withdrawn. Rule is discharged with no order as to costs.

(2.) If the petitioner Union makes a representation to the respondent no.1 within a period of four weeks from today,the said authority shall consider and decide the same in accordance with law within a period of eight weeks from the date of receipt of the representation.

(3.) Liberty to revive this petition in case of difficulty.