COLLECTOR Vs. B N VIROJA

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, petitioner has prayed for an appropriate writ, order or direction, quashing and setting aside the impugned common judgment and order dated 13. 1. 2003 passed in Appeal Nos. 199/99, 200/99 and 201 of 2000 by which while allowing the said appeals, the learned Gujarat Civil Services Tribunal (hereinafter referred to as "the Tribunal") has quashed and set aside the orders dated 20. 4. 1999 and the petitioner came to be directed to grant the higher grade scale to all the three appellants (inclusive of the respondent herein) with effect from the day following the date when their professional examination ended and the Tribunal also further directed that the financial loss suffered by the respective appellants (inclusive of the respondent herein) as a result of the impugned orders be reimbursed to them.

(2.) IT is not in dispute that with respect to the very common judgment and order passed by the Tribunal challenging the judgment and order in Appeal No. 199/99 was the subject matter of Special Civil Application No. 1576 of 2004 and the learned Single Judge of this Court (Coram: M. S. Shah, J.) vide order dated 19. 10. 2004 has been pleased to dismiss the said petition confirming the judgment and order passed by the Tribunal.

(3.) CONSIDERING the above and for the reasons stated in the said judgment and order dated 19. 10. 2004 in Special Civil Application No. 1576 of 2004, the present petition deserves to be dismissed and is accordingly dismissed. Rule is discharged with no order as to costs. Ad-interim relief, if any, granted earlier shall stand vacated forthwith.