STATE OF GUJARAT Vs. BHARTIBEN A SHETTY

JUDGEMENT

(1.) ADMIT. Having regard to the facts of the case and with the consent of learned counsel for the parties, the Appeal is heard and disposed of finally today.

(2.) THE appellant-State challenges the order passed in Special Civil Application No. 4548 of 1997 on 25th July, 2007 whereby following directions were given:

(3.) THE respondent No. 1 was working with the appellant since 17th March, 1969, as an ad-hoc typist. Her services came to be regularized with effect from 22nd November, 1973, after she passed requisite examination in June 1973. As per the appellant, her seniority was fixed as if she was regularized with effect from 2nd January, 1974, in the light of Resolution of the Government of even date.