A K GUPTA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS appeal was being heard along with connected appeals. When the hearing of this appeal was taken up, Shri J.P. Joshi learned counsel for the appellant made a short submission. He stated that if the University is prepared to consider the case of the appellant in accordance with the old Career Advancement Scheme (CAS) of 29.4.1999, the appellant would not press this appeal.

(2.) SHRI Mridul referring to the resolution of the Syndicate dated 21.8.2001 stated that the University has already taken decision to extend the benefit of the said scheme to all eligible teachers prior to coming into force of the new scheme. SHRI J.P. Joshi, is satisfied with this statement and states that he may be allowed to withdraw this appeal. The appeal is dismissed as withdrawn.