RAMESH D CHAVDA Vs. MAHAMATRA GUJ SAHITYA ACADAMY

JUDGEMENT

(1.) BY way of this petition, the petitioner has prayed to quash and set aside the impugned order dated 26th October, 1988, whereby, respondent no. 2 was transferred from the post of Research Assistant to the post of Senior Clerk in the pay-scale of Rs. 1,220-2040/ -.

(2.) THE short facts of the case are :-

(3.) HEARD learned counsel for the parties at length. Respondent no. 2 is present in the Court. Looking to the peculiar facts and circumstances of the case, any observation/s that shall be made by this Court on the merits of the case may prejudicially affect the interest of either party. Therefore, in my opinion and with the consent of the parties, ends of justice would be served if the following order is passed;