DAXA C. JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has preferred present petition, under Articles 14, 16 and 226 of the Constitution of India and challenged inaction on the part of the respondents with below mentioned prayer/s:-

(2.) The short facts giving rise to present petition are that the petitioner came to be appointed as Staff Nurse in April, 1980. Thereafter, the petitioner was appointed as Nursing Tutor by order dtd. 19/4/1986 and the petitioner had resumed her duties w.e.f. 1/5/1986. Thereafter, the petitioner came to be transferred to various places, however, the fact remains that the petitioner had served as Nursing Tutor and she had completed 9 years of services in the cadre of Nursing Tutor on 1/5/1995.

(3.) Heard Mr. N.K. Majmudar, learned Counsel for the petitioner and Mr. Jay Trivedi, learned Assistant Government Pleader.