STATE OF GUJARAT Vs. KOKILABEN BALVANTBHAI PARMAR

JUDGEMENT

(1.) Heard learned Assistant Government Pleader Mr.Sanjay Udhwani for the appellant State and its authorities and learned advocate Mr.Krunal Pandya for the respondent.

(2.) Preferred by the State and its authorities under Clause 15 of the Letters Patent, this Letters Patent Appeal is directed against judgment and order dtd. 15/3/2022 of learned single Judge. Thereby, learned single Judge held that considering the long tenure of service rendered by the petitioner - respondent herein, she is entitled to pensionary benefits.

(3.) Noticing the basic facts, it was prayed by the petitioner in his Special Civil Application to set aside order dtd. 31/8/2017 passed by the Medical Superintendent, Civil Hospital, Ahmedabad, whereby the services of the petitioner was terminated on the ground that the petitioner did not satisfy the condition Nos.2 and 3 of the Resolution dtd. 12/1/2016 of Health and Family Welfare Department.