SAURASHTRA UNIVERSITY Vs. MAHAVIRSINH NARAPATSINH JADEJA

JUDGEMENT

(1.) The present Civil Applications arise out of the order dtd. 11/1/2022 passed by the learned Single Judge in SCA No. 11317 of 2021 whereby the learned Single Judge was pleased to allow the petition and direct the appellant University to reinstate the respondent-original petitioner in service during the pendency and till final disposal of the Application No. 65 of 2019 expeditiously as directed by Hon'ble Apex Court in its order dtd. 12/1/2021 within a period of 6 months from the date of receipt of this order after giving opportunity of being heard to both the sides.

(2.) Parties are named in this order as per their position in the Letters Patent Appeal.

(3.) The appeal came to be admitted vide order dtd. 14/2/2022 and the Civil Application No. 1 of 2022 in is filed for stay of the order passed by the learned Single Judge dtd. 11/1/2022, wherein this Court recorded the following order-