- (1.) Heard the parties.
(2.) The basic intention of the learned counsel for the University-appellant is that the order of the Governor's Secretariat dated 16 th April, 1985, would not be applicable in case of the respondent-teacher who was the writ petitioner before the learned Single Judge.
(3.) We are afraid that this position is modified by a subsequent order of the Hon'ble Supreme Court dated September, 28, 1989, the relevant portion of which is reproduced below:- "2.Benefit which has accrued from 1983 till the time the institution has become a deemed university, shall be available to both the categories of teachers and shall be worked out by the institution as agreed by Mr.Nariman on the basis of the pre-existing regulations applicable to the institution.";