BALKRISHNA RAMCHANDRA PANDOY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners were working with State Reserve Police and were aggrieved by the provisions of the Gujarat Government Service (Lower Standard and Higher Standard Gujarati Language Examination) Rules, 1970 so also the examination of Hindi prescribed by the Government Resolution dated 20. 9. 1967 and thus approached this Court making following prayers.

(2.) AT the time of admission, this Court passed the following order.

(3.) LEARNED advocate Mr. I. S. Supehia appearing for the petitioners states that all the petitioners have passed the language examination and have retired from service or have taken voluntary retirement on various dates and as such, the principal prayer sought in the petition does not survive. He, however, seeks protection of the payments made to the petitioners by virtue of the interim order.