REGENT COMPUTRONICS PVT. LTD.

Daxaben Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

GOBIND VS. STATE OF MADHYA PRADESH [REFERRED TO]
UNION OF INDIA VS. J AHMED [REFERRED TO]
DAYA SHANKAR VS. HIGH COURT OF ALLAHABAD [REFERRED TO]
GOVERNMENT OF TAMIL NADU VS. BADRINATH [REFERRED TO]
STATE OF PUNJAB VS. RAM SINGH EX CONSTABLE [REFERRED TO]
STATE OF PUNJAB VS. RAM SINGH EX CONSTABLE [REFERRED TO]
R RAJAGOPAL ALIAS R R GOPAL VS. STATE OF TAMIL NADU [REFERRED TO]
DISTT REGISTRAR and COLLECTOR VS. CANARA BANK [REFERRED TO]
M M MALHOTRA VS. UNION OF INDIA [REFERRED TO]
INSPECTOR PREM CHAND VS. GOVT OF N C T OF DELHI [REFERRED TO]
SECRETARY MIN OF DEFENCE VS. PRABHASH CHANDRA MIRDHA [REFERRED TO]
PRABHATSINH SAMATSINH VS. D S P [REFERRED TO]
AGNANI VS. BADRI DAS [REFERRED TO]

JUDGEMENT

(1.) A woman employee's right to privacy and the State's inquisitiveness to inquire into her personal affairs are pitted against each other in this appeal.

(2.) This appeal involves an interesting question which needs to be dealt with a degree of sensitivity. The appellant original petitioner has challenged judgment of the learned Single Judge dated 25th June 2012 in Special Civil Application No. 15731 of 2011 by which her writ petition came to be dismissed.

(3.) The appeal arises in the following background : -

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DAXABEN PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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