MANJULABEN PREMABHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed seeking benefit of grant of higher pay-scale in the cadre of Mukhiya Sevika.

(2.) Heard Ms. Himanshi Balodi, learned advocate for the petitioners. At the outset she submitted that, she has instructions from petitioner No.1 - Manjulaben Premabhai Chauhan to withdraw her petition. Communication dtd. 16/3/2022 from petitioner No.1, in this regard is taken on record. Considering the request, present petition is disposed of as withdrawn qua petitioner No.1 - Manjulaben Premabhai Chauhan.

(3.) Rule is discharged qua petitioner No.1 - Manjulaben Premabhai Chauhan.