NAYNABEN BABUBHAI BHATT Vs. COMMISSIONER OF HIGHER EDUCATION

JUDGEMENT

(1.) With the consent of the parties the matters are taken up for final hearing today.

(2.) The short point involved in these petitions is the effect of giving grant-in-aid to private law colleges and the placement of teaching staff in direct payment scheme. Pursuant to the interim orders passed by this Court (Coram: H.K.Rathod, J.) on 3-5-2000, the petitioners have already been placed in direct payment scheme. However, the only aspect which is required to be considered is the placement of the petitioners from the academic year 1996-97.

(3.) After hearing the learned Counsel for the petitioners as well as for the respondents, there is a consensus amongst the learned Counsel for the petitioners as well as for the respondents that both the petitions are covered by the judgement of the Division Bench of this Court dated 19-1-2002 in SCA No.5660 of 1983 and allied matters. It may be noted that at the instance of the Bar Council of Gujarat in SCA No.10141 of 1996, initially the Division Bench of this Court on 16-1-1997 had passed the interim order which reads as under: