C.V.JANI, J. - (1.) These two Revision Applications arise from two different but similar orders passed by the learned Civil Judge (S.D.), Amreli on 13.2.1989 permitting the opponents-plaintiffs to withdraw their suits with certain directions.
(2.) Civil Revision Application No. 685 of 1989 rises from the order below withdrawal pursis Exh. 31 in Regular Civil Suit No. 529 of 1986, while Civil Revision Applications No. 886 of 1989 arises from a similar order passed by the same Civil Judge on that very date in Regular Civil Suit No. 53 of 1987. Both the suits had been filed by the opponents in the respective Revision Applications for a declaration that the interviews held by the defendant-Gujarat State Road Transport Corporation for the posts of conductors be declared as null and void. In these suits, applications were submitted for interim relief restraining the defendant-Corporation from giving employment to any conductor during the pendency of the suit on the ground that though they had made applications for being appointed as conductors, they were not called for interview in view of the fact that their names had not been sponsored by the Employment Exchange or the Social Welfare Officer.
(3.) On 13.2.89, the plaintiffs submitted pursis for withdrawal of the suits on condition that the plaintiffs are called for the proposed new interviews. The learned Civil Judge (S.D.), Amreli accepted this condition and permitted the plaintiffs to withdraw their suits. These orders passed by the learned Civil Judge(S.D.), Amreli passed in two different suits on 13.2.89 are being challenged in these Revision Applications. The point involved in both the matters being the same, they are being disposed of by this common judgment.;