STATE OF GUJARAT Vs. ILABEN NATVARLAL DAVE

JUDGEMENT

(1.) Heard Ms.Shruti Dhruve learned AGP for the State and Ms.Mamta Vyas learned advocate for respondent no.1.

(2.) Challenge in this appeal is to the order of the learned Single Judge dtd. 11/10/2019.

(3.) It is the contention of the learned AGP that the impugned order before the learned Single Judge rejecting the request of granting voluntary retirement to the respondent herein was just and proper. It is her case that having joined in the year 1988, at the time when the respondent applied for the voluntary retirement, she had not completed 20 years of service. She would take us to the affidavit in reply at page 68 and read para 7 thereof to indicate that though on being declared as surplus, she was directed to be posted at C.M.Vidhyalaya, Bhalusana, Mehsana, she moved an application and obtained an order of stay. Even in the year 2000, when directed to report at Shri A.M.Pancholi Sarvajanik High School, Tejgadh in Vadodara, a Special Civil Application was filed wherein, the interim relief was obtained.