L S VALAND Vs. GOVERNMENT OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, petitioners have prayed for following reliefs.

(2.) Today, when the petition is taken up for hearing, it is reported that so far as petitioner No.1 is concerned, he has already retired as far as back on 1st December 2007 and he has been paid all retiral benefits inclusive of pension, gratuity etc.. Ms. Monali Bhatt, learned Assistant Government Pleader produced on record a zerox copy of order granting retiral benefits to petitioner No.1. In view of the above, no further order is required to be passed so far as petitioner No.1 is concerned.

(3.) So far as petitioner Nos.2 and 3 are concerned, it is reported that pursuant to the interim order passed by this Court, all the petitioners are continued in service. Ms. Monali Bhatt, learned Assistant Government Pleader, under the instructions from Prakash S. Marathe, Head Clerk, Gujarat Engineering Research Institute, Vadodara, has stated at the Bar that so far as petitioner Nos.2 and 3 are concerned, they are at present in service and there is no possibility either to revert the said petitioners and/or to relieve them.