GUJARAT UNIVERSITY Vs. M R PATEL

JUDGEMENT

(1.) PER K.S. Jhaveri, J: - 1.0 The petitioner Gujarat University by way of this petition has challenged the order of the Gujarat Universities Services Tribunal (hereinafter referred to as "the Tribunal") dated 31st August, 1999 in Application No. 11 of 1996, whereby the Tribunal has allowed the application with the following directions : -

(2.) 0 Mr. Shelat learned Advocate appearing for the petitioner, submitted that the contentions which were raised by the University regarding limitation period and other points were not considered by the Tribunal.

(3.) 1 I have heard the learned Advocates for the respective parties. Since both the petitioner and respondent namely Ms. Ushaben G. Bhatt and Mr. M.R. Patel have by now retired, the issue raised in this petition has become academic. Apart from that, while admitting the petition, this Court (Coram : Miss R.M. Doshit, J.) vide order dated 12th January, 2000 has granted interim relief in terms of Para 10(B) and all throughout the petitioner of Special Civil Application No. 10332 of 1999 has worked as Head of the Department. Therefore, I am not examining the petition on merits.