AMRELI JILLA VIDYA SABHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . With the consent of the parties, when the matter is heard for the purpose of confirmation of the interim relief, it is taken up for final hearing today.

(2.) . The short facts of the case are that petitioner No.1 is a Trust and petitioner No.2 is a College imparting education. It is affiliated to Saurashtra University. The petitioners wanted to make the appointment of staff lecturer for Chemistry and for the said purpose, petitioners had applied for no objection certificate (NOC), which ultimately came to be granted by the authority on 2 2/10/1997. Thereafter the selection took place and at the selection also, the representative of the Commissioner of Higher Education remain present and ultimately on 24-2-1998 the selection was made and the appointment order was issued appointing one Mr.Jwalant Jagdishchandra Travadi, respondent No.4 herein. On 17--4-1998, the appointment of Mr.Jwalant Jagdishchandra Travadi made by the petitioners was approved by the competent authority.

(3.) . On 16-9-1999, the Commissioner of Higher Education, respondent No.2 herein addressed the correspondences to the petitioner college, intimating inter alia that while "no objection certificate" was obtained the proper details were not submitted and, therefore, why the grant should not be deducted. It is the case of the petitioners that thereafter correspondences were entered into by the college with the Commissioner of Higher Education, but ultimately nothing came out therefrom.