A.Muhamed Mustaque, J.
1. The petitioners are the applicants before the Tribunal. They approached this Court since the Tribunal had not considered their application for an
interim order. The petitioners apprehend termination from service. The prayer for interim relief has been opposed by the learned Government Pleader.
2. Having considered the submission of the learned counsel for the petitioners, we pass an interim order permitting the petitioners to continue in
service for two weeks, if they have not been terminated so far. Further relief can be granted by the Tribunal.
We make it clear that continuation of the petitioners further in the service would depend upon orders to be passed by the Tribunal.
This original petition is disposed of as above.
