PURSHOTTAM R GOGAVALE Vs. GUJARAT AGRICULTURE UNIVERSITY

JUDGEMENT

(1.) The petitioners have preferred this petition challenging the action of the respondents terminating services of the petitioners and a further prayer is also made that the respondents be directed to allow the petitioners to discharge the services and to draw their salaries pending hearing and final disposal of the petition.

(2.) This Court passed an order on 15/10/1990 issuing notice and it was directed to maintain status-quo. Thereafter, the petition was admitted and the interim order directing status-quo was continued. When this petition comes up for final hearing, on behalf of the respondents, an affidavit in sur-rejoinder has been filed by one G.B.Shah, Administrative Officer, Gujarat Agricultural University wherein it is stated as under:

(3.) Under the above view of the matter, since the petitioner no.2 is already selected and he has been given appointment as a regular employee, it is submitted by Ms. Pahwa that the petition does not survive so far as the petitioner no.2 is concerned.