- (1.) Shri S. C. Patel, learned counsel appearing for both the appellants undertakes to withdraw the allegations made against the Minister for Public Health. Shri G. S. Grewal, learned Advocate General appearing for the State government undertakes that on withdrawal of the insinuations, the State government will recall the impugned order recalling the services of the appellants who were on deputation with the Chandigarh Administration. The learned Advocate General assures us that the impugned order was not actuated with any intention to penalise the appellants and that it was issued due to exigencies of the services, but we do not wish to enter into the controversy.
(2.) We record the statements of learned counsel for the parties and direct that the appellants shall be paid their salary by the Chandigarh Administration and there will he no break in continuity of their services.
(3.) The appeals are disposed of accordingly. No order a. s to costs.;