BALDEVBHAI B. PATEL Vs. AMRUTLAL M. NAYAK

JUDGEMENT

(1.) HEARD Mr. B.P. Jasani, learned Advocate appearing on behalf of the petitioner. No one appears on behalf of the respondent Nos. 1 and 2. The petitioner, in this petition, had challenged the order and judgment passed by the Gujarat Secondary Education Tribunal at Ahmedabad on 11 -10 -1990 in Application No. 704 of 1987 and has also prayed for quashing and setting aside the said judgment. By way of an interim relief, the petitioner has prayed for stay against the operation and effect of the said judgment.

(2.) AT the time of admitting this petition on 30 -11 -1990, this Court (Coram ; R.K. Abichandani, J.), has passed the following order :

(3.) AT the time of hearing of this petition, Mr. Jasani, learned Advocate for the petitioner has submitted that pursuant to the order passed by this Court on 10 -9 -1991 in Civil Application No. 1493 of 1991, the respondent No. 1 has presented himself before the Management of School and attended to his job on and from 18 -9 -1991. Since then, the respondent No. 1 has been working as a Senior Clerk and he has been paid the salary as that of Senior Clerk by the School Management. This arrangement is ordered to be made subject to the final outcome of the petition.