VASUDEVBHAI AMBARAM CHIKHALIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners, who were working as Assistant Lecturers in the Engineering Colleges, moved this petition, seeking protection against apprehended termination of their services, by seeking following reliefs:

(2.) THIS Court, while admitting the petition, passed following order on 17. 10. 1988 :-

(3.) HEARD learned advocate Mr. H. J. Nanavati for the petitioners and learned A. G. P. Ms. Tanuja Kachchhi for the respondents.