(1.) THIS petition, under Article 226 of the Constitution of India, is directed against the interim order dated 10.08.2001 passed by the Gujarat Universities Services Tribunal('Tribunal' for short), passed in Application No.24 of 2000.
(2.) THE petitioner is the Gujarat University, which is aggrieved by the following operative order passed by the Tribunal:-
(3.) MR. S.N. Shelat, learned Senior Advocate with MRs. V.D. Nanavati, learned advocate for the petitioner has submitted that by granting the interim relief, the Tribunal has more or less granted final relief to respondent No.1, which is not permissible in law. It is further submitted that this Court, while admitting the petition, has confirmed the interim order staying the impugned order of the Tribunal. However, the application is not being heard by the Tribunal due to the pendency of the present petition, therefore, the petition may be disposed of, by continuing the interim relief granted by this Court, till the final hearing of the application by the Tribunal.