AMULABEN NARENDRABHAI NIMAVAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Chintan Desai on behalf of the petitioner, learned AGP Mr.Utkarsh Sharma on behalf of State respondents and learned Advocate Mr.Siraj Gori on behalf of respondent No.3.

(2.) Issue Rule returnable forthwith. Learned AGP waives service of notice of Rule for the respondent State and learned Advocate Mr.Siraj Gori waives service of Rule for respondent No.3.

(3.) By way of this petition, the petitioner seeks to challenge the inaction on part of the respondent Authorities for regularization of the services of the petitioner and also for being granted benefit of pay-scale and other incidental benefits as available to permanent employees and prays for following reliefs:-