RAMILABEN RAMESHCHANDRA TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Punit B. Juneja, learned advocate for the appellant and Ms. Dhwani Tripathi, learned Assistant Government Pleader for the respondent-State.

(2.) Feeling aggrieved and dissatisfied by the order dtd. 9/3/2017 passed by the learned Single Judge in Special Civil Application no. 13006 of 2013, the widow of a police constable who was made to compulsory retire vide order dtd. 31/8/2012, has preferred this intra- Court appeal under Clause 15 of the Letters Patent.

(3.) The petitioner, by way of a Writ Petition under Article 226 of the Constitution of India, inter-alia, has prayed for the following reliefs:-