LAWS(GJH)-2007-7-369

GOSWAMY REVABEN RATUGAR Vs. STATE OF GUJARAT

Decided On July 26, 2007
GOSWAMY REVABEN RATUGAR Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned counsel Shri Parikh for the petitioner.

(2.) The petitioner has approached this Court under Article 226 of the Constitution of India interalia praying that the respondents be directed to reinstate the petitioner as her services has been ended without hearing her. Annexure A is the order dated 3.3.1992, wherein, she has been discharged as economic measures was warranting such discharge. The affidavit-in-reply is filed by the respondent No. 3.

(3.) It deserves to be noted that as the petitioner was not regularly appointed, she did not have any right and the order of discharge was required to be passed on account of implementation of economic measures. Counsel for the petitioner has submitted that the petitioner has attained the age of superannuation long back. In view of this, the order impugned in this petition does not require to be interfered.