RAMBHABEN Vs. CIVIL JUDGE S D SURENDRANAGAR

JUDGEMENT

(1.) Heard the learned Counsels for the parties.

(2.) The petitioner, an employee working in the District Court, Surendranagar, has filed this Special Civil Application praying for direction to the respondents to treat her as full-time employee on the establishment of the District Court, Surendranager and to appoint her daughter as full-time employee on the establishment of the District Court, Surendanagar. A prayer has also been made for quashing and setting aside the letter dated 12-3-1990, Annexure F. The petitioner has lastly prayed for direction to the respondents to pay her difference of wages of full- time employee and part-time employee since April 2, 1975 with interest at the rate of 12% per annum.

(3.) By letter dated 12-3-1990, Annexure F, office of the respondent No. 2 asked the petitioner to discharge her duties properly and if she fails to do so, her services are likely to be terminated. But the fact remains that her services are not terminated. Not only this, but this Court has also protected the petitioner by grant of interim relief directing the respondents not to terminate her services.