SMT. ASHABEN J. DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writapplication under Article226 of the Constitution of India, the petitioner a former employee of the Gujarat State Financial Corporation, has prayed for the following reliefs:

(2.) The facts of this case may be summarized as under:

(3.) The Corporation being dissatisfied with the order passed by the learned Judge preferred a Letters Patent Appeal No.334 of 2001. The Division Bench of this Court by judgment and order dated 18/04/2001 quashed the order passed by the learned Single Judge substantially on the ground that the date on which the learned Single Judge adjudicated the matter, he had no jurisdiction to do so because of the roaster. The Division Bench observed in Para12 & 13 as under: