KURIAN, J. - (1.) Leave granted.
(2.) The appellant is before this Court, aggrieved by the Judgment dated 02.05.2016 passed by the High Court of Gujarat at Ahmedabad in Letters Patent Appeal No. 125 of 2016 in Civil Application No. 13039 of 2015. The issue pertains to absorption of 23 members of the staff of the 2nd respondent-institution. After hearing the learned counsel for some time, this court passed the following order on 31.07.2017:- "The issue raised in these two petitions pertains to the fate of 23 teachers who had been working in an aided college. In 2012, it appears, there was a decision to convert the college to self-financing. According to the learned counsel for the State, the condition was that the employees of the institution should be continued as such and only on that condition the permission was granted. According to the employees, they have not been continued in the institution nor have they been absorbed in Government service, as directed by the High Court. Learned counsel appearing for the State submits that in case the direction of the High Court is implemented that will set a wrong precedent and it will also affect the chances of direct recruits. However, it is pointed out that in similar cases, the Government had agreed for absorption of such employees. Be that as it may, we direct the State Government to get instruction as to whether the State would be in a position to absorb these 23 employees without the judgment being treated as a precedent. List on 18.08.2017."
(3.) In response to the order, an affidavit has been filed on behalf of the State on 07.09.2017. Paragraph 4 of the affidavit reads as follows:- "I say and submit that the State Government has taken up the matter of accommodating 16 employees of the trust in the available vacancies of other Grant in Aid Ayurveda Colleges of the State and it has been finally decided by the government that the 16 employees of the trust shall be accommodated in the Grant in Aid Ayurveda Colleges situated at Surat and Jamnagar as 7 employees are already retired. This decision has been taken on the condition that the trust shall pay the Salaries and Allowances of all the 16 employees from the date on which the trust has stopped paying the salaries till the date on which the State will absorb the employees in other Grant in Aid Ayurveda Colleges while the salaries and allowances of 7 employees shall be paid by the trust from the date on which the trust has stopped paying the salaries till the date of retirement. The pension papers of these employees shall be prepared by the trust, if not prepared and shall be forwarded to the Petitioner No. 2 office who in turn shall take necessary actions to sanction the same. The Statement showing the details of 16 employees of the trust to be absorbed in other Grant in Aid Ayurveda Colleges and 7 employees of the trust who have retired is annexed herewith and marked as Annexure R/1 and R/2";