SANDHYA R. DOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition is filed by the petitioner under Articles 14, 16 and 226 of the Constitution of India seeking below mentioned relief/s:-

(2.) The petitioner was appointed as Medical Officer, Class-II in Gujarat Ayurved Services after selection by the Gujarat Public Service Commission vide circular dtd. 25/5/1983 issued by Health and Family Welfare Department and she resumed her duty on 4/6/1983. By this petition, the petitioner has challenged letter dtd. 30/3/2010 and action of the respondents in not granting the benefits of recommendation made by Tiku Commission for the advancement of careers of the Medical officers, as being illegal, arbitrary, unreasonable and in violation of provisions of fundamental rights under Articles 14 and 16 of the Constitution of India.

(3.) On 15/6/2018, after hearing learned Counsel for the petitioner, the co-ordinate bench of this Court passed following order:- Learned counsel for the petitioner made her submissions for quite sometime. During the course of her submission, it transpires that petitions being Special Civil Application No.6017 of 2008 and allied matters were filed by similarly situated persons, were allowed vide order dtd. 26/7/2012. However, Letters Patent Appeal was preferred thereupon, which was allowed by the Division Bench of this Court and wherefrom, Special Leave Petition was filed in the Hon'ble Supreme Court, wherein, the Hon'ble Supreme Court has passed the following order.