BHAIRAV GRIH NIRMAN SAHAKARI SAMITI LTD. Vs. GHASHI

JUDGEMENT

(1.) Petitioner is before this Court seeking a direction to the respondents to appoint her on regular basis as 'Safai Karamchari' with all consequential benefits.

(2.) Shorn of unnecessary details, the relevant facts for the purpose of adjudication of the writ petition are as follows:-

(3.) In the aforesaid backdrop, I have heard the learned counsel for the petitioner and learned counsel appearing on behalf of the respondents.