MANJULABEN SHAMJIBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP Mr. Dhawal Jayswal waives service of Rule on behalf of respondent No. 1 and learned Advocate Mr. Trivedi waives service of Rule on behalf of respondent No. 2.

(2.) The present petition under Article 226 of the Constitution of India is filed with following prayers:-

(3.) Learned Advocate for the petitioner submitted that the petitioner was given appointment as a regular "safai kamdar" on 17/12/1997 in the pay scale of Rs.750.00940 as per 4th pay commission. Thereafter, she was terminated from service on 3/4/1998. The said order was challenged before the Labour Court, Rajkot by fling Reference (LCR) No. 100 of 2001. By award dtd. 1/11/2012, the Labour Court awarded reinstatement with continuity of service without back wages.