L D ARTS COLLEGE Vs. M SHANMUGAM

JUDGEMENT

(1.) LEARNED advocate Ms. K. J. Brahmbhatt for Ms. V. P. Shah states that the respondent Gujarat University has given sanction to appointment of respondent no. 1 pursuant to the petitioner's communication dated 18/1/1990. She produced on record a copy of the said communication from respondent University. She also states that pursuant thereto, respondent no. 1 has been paid the salary by the Government. She states that subsequently, respondent no. 1 has resigned. He is no more in service of the petitioner. Under the circumstances, nothing further is required to be done as the petition has become infructuous.

(2.) IN light of what is stated above, petition stands disposed of as having become infructuous. Rule is discharged. Interim relief stands vacated. No costs.