NARSINH HATHIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners herein are Teachers working in Ashramshalas in the State of Gujarat. THE grievance of the petitioners is that their salaries are not being paid as the State Government has not accorded approval to their initial appointments.

(2.) RULE has been issued in all the petitions and interim relief, directing payment of arrears of salary and continued payment of salary, has been granted, which is still in force.

(3.) IN light of the statement made by the learned Assistant Government Pleader as recorded hereinabove and considering the submissions made by the learned counsel for the respective petitioners, this Court does not propose to enter into the merits of the case, therefore, the following order is passed :-