BHARAT A PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. J. T. Trivedi, learned advocate appearing for appellants and Mr. Anand L. Sharma, learned Assistant Government Pleader appearing on behalf of respondents.

(2.) THE present Letters Patent Appeal is preferred by the appellants " Bharat A. Patel and Kamleshkumar B. Shah challenging the order dated 08.07.2002 passed by learned Single Judge in Civil Application No.2851 of 2002 in Special Civil Application No.3523 of 2002 whereby the said Civil Application preferred for interim relief was rejected.

(3.) IT is necessary to note that Special Civil Application No.3523 of 2002 is still pending. IT is also necessary to note that the appellants are in service.