JYOTSANABEN ARYABANDHU Vs. STATE OF GUJARAT & 4

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the petitioner, a compulsorily retired Nagarpalika Employee, has prayed for the following reliefs:

(2.) The facts giving rise to filing of this writ application may be summarized as under:

(3.) It appears that this writ petition was heard in the past by a learned Single Judge of this Court and vide order dated 03.12.2004, the same was ordered to be rejected. Against the above referred order passed by a learned Single Judge, the petitioner preferred a Letters Patent Appeal No.1068 of 2005 which came to be allowed by a Division Bench of this Court vide order dated 02.08.2005. The appeal was allowed only on the ground that the order passed by a learned Single Judge was not a speaking order. The Division Bench allowed the appeal observing as under: