JETHIBEN VALABHAI HARIJAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS appeal under Clause 15 of the Letters Patent is arising out of the judgment and order dated 15.09.2010 passed by the Learned Single Judge in Special Civil Application No.10981 of 2010 by which the Learned Single Judge dismissed the writ petition filed by the appellant herein.

(2.) WE have heard Mr. Manoj Shrimali, learned counsel appearing for the appellant original petitioner and Ms. Jirga Jhaveri, learned Assistant Government Pleader appearing for the respondents.

(3.) IN the result, the present Letters Patent Appeal fails and is accordingly dismissed.