(1.) Heard learned counsel.
(2.) Rule. Mr. M. R. Shah, learned counsel waives service of rule on behalf of respondent No. 1. So far as respondents NOs. 2 and 3 are concerned they are only formal parties and no relief as such is sought against them. Therefore, there is no need to issue the notice of the Rule to respondents Nos. 2 and 3 as the relief is sought against respondent No. 1 forbearing it from terminating the services of the petitioners and for their regularization on permanent basis on regular pay scale. In these circumstances, on the request of the petitioners and the only contesting respondent No. 1 the matter is taken up for final hearing right today.
(3.) This petition has been filed on behalf of two petitioners against the Prantij Municipal Borough on 5-2-96 against their apprehended termination and for regularization on permanent basis in regular pay 'scale. Mr. R. N. Shah had already entered Caveat on 1-2-96 and when the matter came up before the court on 7-2-96 an order was passed to issue notice to respondents Nos. 2 and 3 and the same was made returnable on 16-2-96 and in terms of the order dated 7-2-96, the matter came up before this Court today.