KIRANBEN P. CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Supehia, learned advocate for the petitioner, and Mr. Raval, learned AGP, for the respondent - State.

(2.) The petitioner has approached this Court seeking below mentioned relief/direction:-

(3.) So far as the relevant facts involved in present petition are concerned, it emerges from the record that the petitioner came to be appointed as Mukhya Sevika by virtue of order dated 18.3.1988 and she resumed duties on 22.3.1988. It is claimed that as of now, the petitioner is working as such at Jhagadiya, district Bharuch, under the authority and control of respondent No.2.