DHANANI MANJUBEN RAJABHAI Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) This petition is preferred under Articles 226 and 227 of the Constitution of India with the following prayers:-

(2.) The respondent herein is an employer from the Road and Building Department, Junagadh where the petitioner was working as a worker on a monthly salary of Rs. 1500/- from the year 1980.

(3.) This Court has heard learned advocate Mr. M.M.Barot who extensively argued for and on behalf of the petitioner and urged this Court that she worked for 7 years and without following any mandatory provisions, her services came to be terminated.