S M CHRISTIAN Vs. REGISTRAR CO OPERATIVE SOCIETIES

JUDGEMENT

(1.) .Heard the learned Counsels for the parties. The facts which are not in dispute in this case are as follows :

(2.) The petitioner appointed as Typist, on 13-2-1980, in the office of the Rajkot District Panchayat at Rajkot. From Rajkot, the petitioner has come on deputation in the office of the Gujarat Land Development Corporation Ltd., Ahmedabad.

(3.) The petitioner has not stated the date on which she has come on deputation in the Corporation.