YAMINI N.MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present writ petition, the petitioner (through his legal heirs) has, inter alia, prayed for the following reliefs:

(2.) During pendency of the present petition, the petitioner passed away on 16.09.2014 and, therefore, by order dated 14.11.2014, this Court permitted the legal heirs of the deceased petitioner to bring on record of the writ petition.

(3.) The brief facts of the case are that : the petitioner was employed as a Tourist Officer at the Mumbai Office of the Tourism Corporation of Gujarat Limited (TCGL) on 13.09.1979. Prior to joining the TCGL, the petitioner was employed with Maharashtra Tourism Development Corporation as an Information Assistant at the Head Office in Mumbai. She was appointed as the Tourist Officer in the pay-scale of Rs.425-700. In the year 1984, while she was working at the Mumbai Office, she sought for transfer to Gujarat as her husband had taken job at Halol, which is near to Vadodara.