JAYANTILAL DAHYALAL PATEL Vs. PHG SISODIA TECHNICAL INSTITUTE

JUDGEMENT

(1.) Heard the learned counsel for the parties. The petitioner was appointed by respondent No. 1 on the post of Draughtsman (Mechanical) Instructor by order dated 1.2.1987. The parties are not at variance that the respondent institution is receiving 100 per cent grant-in-aid from the Government.

(2.) Due to reduction in the number of students, the post which the petitioner was holding in the institution was abolished as per the staffing pattern, and under the impugned order dated 24.4.1992 his service came to be terminated.

(3.) This Court while admitting this petition on 31.7.1992 protected the petitioner by granting interim relief, and the parties are not at variance that till date the interim relief continues in favour of the petitioner.