RAJIBEN KALIDAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the orders dated 18.07.1995, 20.11.1995, 03.05.1998 and 23.12.1998 and to declare that the petitioner is entitled to all the benefits and also to direct the respondents to treat the period from dismissal to reinstatement as on duty for all purposes.

(2.) The facts in brief are that the petitioner is serving as a Woman Police Constable under the respondent-Department. A charge-sheet dated 10.06.1993 was served upon the petitioner on the ground that she had allegedly committed breach of the relevant provisions of the Police Force (Restriction of Rights) Act, 1966. Pursuant thereto, inquiry proceedings were initiated against the petitioner and ultimately, by order dated 18.07.1995, the petitioner was dismissed from service.

(3.) Against the said order, the petitioner preferred an appeal before the appellate authority, which came to be dismissed by order dated 20.11.1995.