P H SATA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petitions, the petitioners have prayed for following relief/s:

(2.) This Court (Coram: Ms. R.M. Doshit, J.) on 28.01.1999 has passed the following order: 1. Rule. To be heard with Special Civil Application No. 6116/98. Mr. Tanna, the learned advocate appearing for the petitioners states that no order of reversion has been made against the present petitioners. In that view of the matter, the interim relief is refused. 2. At the request made by Mr. Tanna, the ad-interim relief is continued for a period of 15 [Fifteen] days from today.

(3.) The aforesaid order has been passed in the year 1999 and no stay as regards seniority list was granted. Therefore, by efflux of time, the seniority list must have been operated and, therefore, no useful purpose would be served by proceeding further with the matter. Accordingly, these petitions stand disposed of. Rule is discharged with no order as to costs. Liberty to revive by either side in case of difficulty.