MOHANLAL HIMATLAL MEHTA Vs. SAURASHTRA UNIVERSITY

JUDGEMENT

(1.) RULE. Mr. A. R. Thacker, learned advocate waives the service of notice of rule on behalf of the respondent Nos. 1 to 3 and Mr. Pranav Dave, learned AGP waives the service of notice of rule on behalf of the respondent Nos. 4 and 5. Present application has been preferred by the applicant - original respondent No. 1 for fixing early date of hearing of the main Special Civil Application. Considering the fact that the dispute is with respect to a retired employee and retiral benefits, the Registry is directed to notify the main Special Civil Application for final hearing in the week commencing from 11/1/2010. Rule is made absolute accordingly.