PRAVINBHAI SATYENDRABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) MS. Sejal K. Mandavia, learned Advocate, appearing for the petitioners, submits that, though, she has called upon the petitioners to provide the latest information in the matter since this Court while admitting the petition on 13.2.2004, had observed that the petitioners shall be entitled to apply for the posts in question if the respondent No.2 publishes an advertisement to fill up the same, she is not informed by the petitioners whether any advertisement is published or they are recruited or have taken in job as well at some other place.

(2.) WHILE admitting the matter, no interim relief was granted by this Court and in absence of any instructions from the petitioners and the fact that the matter is of the year 2004, no useful purpose would be served if the matter is kept pending.