MAYOORIBEN J THAKORE Vs. GUJARAT AGRO INDUSTRIES

JUDGEMENT

(1.) This petition was heard finally and disposed of by the learned single Judge (Mr.Justice C.K.Thakkar, as he then was). Being aggrieved of that, the respondents had filed Letters Patent Appeal being LPA No.162 of 2000, which came to be allowed by judgment and order dated 19th August 2003 (Coram: Mr.Justice B.J.Shethna & Mr.Justice Ravi R.Tripathi) wherein paras 4 and 5 read thus:

(2.) The facts of the case are that the petitioner herein was appointed by appointment order dated 6.11.85, a copy of which is produced at Annexure-C to the petition, of which clause 1 reads as under:

(3.) Learned counsel Mr.J.R.Nanavati appearing with Mr.Hriday Buch contended that the Service Rules are framed by the Board of Directors of the respondent Corporation prescribing the terms and conditions for appointment and all other relevant aspects of service in various departments like administrative, executive, legal, commercial, financial, accounts, audit, technical and other departments of the Corporation. The Rules also lay down the functions, duties, conduct, discipline and remuneration of the employees. The rules are titled as "Gujarat Agro-Industries Corporation Limited Service Rules, 1969". Learned counsel pressed into service rule 16, which reads thus: