SMRUTIBEN S BHAGAT Vs. CONSERVATOR OF FORESTS BARODA

JUDGEMENT

(1.) Challenge has been made by the petitioner by this special civil application to the order of the Gujarat Civil Services Tribunal, Gandhinagar dated 7.10.1985 passed in Appeal No. 181/1985 under which the order of the respondents dispensing with the services of the petitioner has been set aside but the backwages were not ordered to be given to her.

(2.) The learned counsel for the petitioner contended that the termination of the services of the petitioner was found to be illegal by the Tribunal then the consequential order would have been to give her all the reliefs including the relief of the backwages.

(3.) I do not find any merits in this contention of the learned counsel for the petitioner.