HARASORA GITA PARSHOTTAMBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AT the request of the learned advocate for the petitioner, the main matter, papers of which are kept along with the Civil Application No.12551 of 2010, is taken up for hearing. Rule was issued on 19.12.2008 returnable on 20.1.2009. Learned Assistant Government Pleader Ms. Manisha Narsinghani places on record order of appointment issued by respondent No.3 dated 19.10.2010 bearing No. Esta/Visyo/375/2010-2011. With issuance of this appointment order, the grievance of the petitioner stands redressed, except on one point, i.e. the appointment order was to be given as set out in Circular dated 3.4.2008 bearing No.Prashini/K/08/3195-3244, on or before 20.4.2008.

(2.) THE submission of the learned advocate for the petitioner is found reasonable and in light of the fact that it could not be dislodged by the learned advocate appearing for the contesting respondents, the petition is allowed with a direction that order dated '19.10.2010' be read as order dated '20.4.2008' for all other purposes, except actual payment of salary.