MULIBEN CHHAGANBHAI PARMAR Vs. THE SECRETARY AND ORS.

JUDGEMENT

(1.) This petition is listed at serial No. 22 in today's cause list for Final Hearing. When the matter is called out and taken up for final hearing, learned advocate for the petitioner is not present. Though the petition is pending since 2006, no one has cared to attend the final hearing. Therefore, the Court has considered it appropriate to decide the petition after taking into account the facts and circumstances involved in the matter which emerge from the material on record.

(2.) In this petition, the petitioner has prayed, inter alia, that: - -

(3.) So far as factual background involved in present case is concerned, it has emerged from the record that the petitioner claimed that she worked with the respondent from 1962 to 1984 and that because of some injury in her eyes in 1984, she lost her eye -sight and could not continue in service.