A I PATEL TECHNICAL ASSTT Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) THE petitioners were recruited and appointed as Technical Assistant in the department of respondent no. 1 during the year 1983-84 on temporary basis and were continued in service but the appointments given were for 29 days in a month. They continued to work and then ultimately they preferred this petition making following prayers :

(2.) SINCE the learned advocate representing the petitioners came to be elevated to the Bench of this Court, notice was issued to the petitioners on 3. 1. 1990. The same came back with an endorsement that the petitioners are not residing at the address shown in the cause title. Thereafter, the petitioners have not pursued this petition.

(3.) LEARNED AGP Ms. Tanuja Kachchhi states that petitioner nos. 1 and 3 have resigned with effect from 29. 6. 1987 and petitioner no. 2 has resigned with effect from 25. 12. 1986.