DHIRAJLAL HARJIVANDAS MODI Vs. AHMEDABAD MUNICIPAL TRANSPORT SERVICE

JUDGEMENT

(1.) BY way of this petition under Article 227 of the Constitution of India, the respective petitioners have prayed for appropriate writ, order and/or directions, quashing and setting aside the order dtd. 19/7/1995 passed by the Industrial Tribunal in Complaint (I. T.) No. 84 of 1995. It appears from proceedings that the dispute was with respect to the promotion of the petitioners to the post of Group Supervisor. An industrial dispute was raised and the same came to be dismissed by the Industrial Tribunal.

(2.) MR. NAGARKAR, learned advocate appearing on behalf of the respondent No. 1 A. M. T. S. has stated at bar that so far as the petitioner No. 1 is concerned, he has already retired w. e. f. 1/8/1996 and so far as the petitioner No. 2 is concerned, he has retired w. e. f. 1/6/1997, on attaining the age of superannuation. He has also stated at bar that so far as the petitioner No. 3 is concerned, he has taken voluntarily retirement w. e. f. 1/10/1996.

(3.) MS. C. K. Divakaran, learned advocate for Mr. A. K. Clerk, learned advocate appearing on behalf of the petitioners has submitted that he has no further instruction in the matter.