PATEL NOORJAHANBEN UMRAJIBHAI Vs. HUSANIYANAGAR KELVANI MANDAL

JUDGEMENT

(1.) WE have heard Ms. Varsha J Brahmbhatt, learned counsel for the appellant, Mr Chirag B Patel for Mr B.S. Patel, learned counsel for respondents No.1 and 2 and Ms. Sejal K Mandavia, learned counsel for respondent No.3.

(2.) SINCE the dispute involved in these matters is common, with consent of the learned counsel for the parties, we have heard and disposed of these two Appeals together by this common judgment.

(3.) LEARNED counsel for the appellant urged that in spite of the interim order passed by the Tribunal as well as this Court, the salary was not paid to the appellant. Be that as it may, since the salary was not paid to the appellant and it has been found that the appointment of the appellant was found to be dehors the Rules, in case the salary would have been paid to the appellant, the same was recoverable from the appellant,in the event of dismissal of the appeal.