- (1.)Heard, learned Advocate, Mr. S.P. Majmudar, assisted by learned Advocate, Mr. Kaushal Patel, appearing for the petitioner.
(2.)Learned Advocate, Mr. Majmudar, submitted that the lecturers, who are pursuing further studies under the Quality Improvement Programme (QIP), are protected by this Court in Special Civil Application No. 11220 of 2018 and the allied matters, which are referred to in the Memo of this petition.
2.1 Learned Advocate, Mr. Majmudar, further submitted that the petitioners have challenged the Government Resolution dtd. 3/2/2016 whereby the Respondents-Authorities have restricted the period of further studies up to two years with 50% salary instead of 5 years with full salary on deputation.

(3.)Considering the above submissions, issue NOTICE, returnable on 20/9/2021.
3.1 To be HEARD WITH Special Civil Application No. 11220 of 2018 and the allied matters. Direct service is permitted.