BHARAT KUMAR M VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . This petition by the 4 petitioners in all is filed under Article 226 of the Constitution and they are praying for quashing and setting aside the order (Annexure H) of the respondent No.2 under which there services were terminated. The second prayer is made to restrain the respondents, their servants & agents from preventing the petitioners from discharging their duties on the post of Wiremen & Helpers under the respondent no.2's office till pending the hearing and final disposal of this petition.

(2.) . This petition was presented in this Court on 2.12.87. It has come up for preliminary hearing in the court on 3.12.87. On this day, this Court has been pleased to issue notice pending admission and notice as to interim relief returnable on 17.12.1987. On 17.10.88, this matter was admitted. So far as the prayer made by the petitioners for grant of interim relief is concerned, the same was refused. So as a result of the aforesaid order, it is now no more in dispute that the petitioners are not in service of the respondents.

(3.) . The facts of the case as emerge from the petition are that the petitioner No.1 has passed SSC examination and has also passed examination of Wiremen in 2nd Class.