AHMEDABAD EDUCATION SOCIETY Vs. PRATIMABEN G PATEL

JUDGEMENT

(1.) RESPONDENT No. 1 is a Part-time Lecturer in the subject of Sociology, serving with L.D. Arts College, Ahmedabad, i.e. petitioner No.2 herein. At the relevant point of time, the respondent No. 1 could not be allotted any lecture during the Academic Year 2001-2002 due to fall in the workload and, therefore, she had preferred an Application No. 20 of 2001, before the Gujarat Affiliated Colleges Tribunal. The Tribunal granted interim relief in favour of the respondent No. 1, restraining the petitioners herein from implementing the decision of reducing the lectures of the respondent No.1 and consequent reduction in the rank. The Tribunal, thereafter, vide order dated 12.7.2001 confirmed the interim relief, which was granted earlier in favour of the respondent No.1.

(2.) THE said order dated 12.7.2001 passed by the Tribunal confirming the interim relief granted in favour of the respondent No. 1 is the subject matter of challenge in the present petition.