SHIELA LILIAN BENJAMIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner had filed present petition seeking below mentioned relief:-

(2.) The relevant facts which emerge from the record and which need to be considered for appreciating the rival contentions are that, the petitioner is a retired Indian Administrative Service Officer (IAS Officer).

(3.) Mr. Shelat, learned Senior Counsel, has appeared with Ms. Dhara M. Shah, for the appellate-petitioner and Mr. P.K.Jani, learned Government Pleader, appeared for the respondent State. We have heard the counsel and perused the record.