NINABEN T. SEPAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petition is preferred under Article 226 of the Constitution of India. The prayers sought for by the petitioner are as under:-

(2.) Heard Mr.Shalil Thakore, learned advocate for the petitioner and Mr.Siddharth Rami, learned Assistant Government Pleader for the respondent.

(3.) It is case of the petitioner that the petitioner has rendered the services over 22 years and thereafter, she has resigned and submitted her resignation from the post of Principal with effect from 4 th March, 1997 vide communication dtd. 4/12/1998 which in turns accepted by the Management by communication dtd. 7/12/1996. It is case of the petitioner that though she is otherwise eligible to get the benefit of Voluntary Retirement Scheme as she has rendered the services of more than 22 years but, due to some mistake she had tendered her resignation from the post of Principal and therefore, she should have get the benefit by considering her resignation as retirement under the Voluntary Retirement Scheme.