ILABEN LAXMANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed seeking the following prayers:-

(2.) So far as the prayers E and F are concerned, learned advocate Mr.N.K.Majmudar has submitted that the petitioner would not be pressing the same at this stage in view of the subsequent development, as it is informed to him by the petitioner that the petitioner has received a notice from the respondent authorities not entertaining her application for voluntary retirement and instead informing her as to why she should not be considered as deemed resigned from the service. He has submitted that liberty may be reserved in favour of the petitioner to challenge the subsequent action of the respondent authorities for filing appropriate proceedings.

(3.) Accordingly, liberty is reserved in favour of the petitioner to challenge such action of the respondent authorities.