DAKSHAYANI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner, who is a retired Doctor is before this Court seeking for the following reliefs:

(2.) Heard the learned counsel appearing for the parties.

(3.) It is the case of the petitioner that, she was appointed as a Doctor in the Department of Heath and Family Welfare, Bengaluru on 16/2/1981. In the year 1992, she was deputed to Hubballi - Dharwad Municipal Corporation and in the year 2004, her services were absorbed in the said Corporation. The petitioner had retired from service on attaining the age of superannuation on 3/10/2014. The grievances of the petitioner is that, while settling her service and pensionary benefits, the services rendered by her prior to 1992 in the Department of Heath and Family Welfare, has not been taken into consideration.