INDUBEN SURESHBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Dhaval Vakil, learned advocate for the appellant and Mr. Tirthraj Pandya, learned Assistant Government Pleader for the respondents.

(2.) By way of this appeal, the appellant herein has challenged the common judgment and order dated 18.9.2006 rendered in Special Civil Application no.7539 of 2006, whereby the petition filed by the petitioner came to be rejected.

(3.) The appellant herein by way of a Writ Petition under Article 226 of the Constitution of India has prayed for an appropriate writ, order or direction directing the respondents to regularize her service and quash and set aside the termination order and appoint the petitioner against the permanent post in Class-IV with all benefits available to the permanent employees.