SANKABHAI R DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Shri Makwana, learned AGP under instructions of Shri A.L. Christian, Under Secretary, Food & Civil Supply Department states that the respondents are actively considering to move proposal for engaging the petitioner on contract basis as per the prevalent guidelines and instructions. The requisite proposal is required to be moved upto Finance Department and therefore, this petition could be disposed of.

(2.) Shri Thakkar, learned counsel for the petitioner submits that if such proposal is being moved, the matter could be put an end to. In view of the statement made by learned AGP, he seeks permission to withdraw this petition with a liberty to revive the same in case no employment is offered even on contractual basis to the petitioner.

(3.) In view of this, this petition is permitted to be withdrawn with a liberty to the petitioner to revive the same by filing a note in case no offer of appointment even on contract basis is received within a period of 90 days from the receipt of the order. Rule is discharged. There shall be no order as to costs. Direct service permitted.