PADMABEN VELJIBHAI JETHWA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with following prayer(s):-

(2.) The claim of the petitioner is for the benefit of certain Government Resolutions viz. Government Resolution dtd. 17/10/1988 and a circular subsequently by the Finance Department dtd. 16/7/2019.

(3.) It is the case of the petitioner that the petitioner had worked as a Safaikamdar for the period of more than 12 years and as she has completed more than 10 years of continuous service, she is entitled to the benefits under the Government Resolution dtd. 17/10/1988.