RAMILABEN S CHOUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner, Mr. Dhaval M. Barot and learned APP, Ms. C.M. Shah, for the respondent No. 1.

(2.) THOUGH rule issued to the respondent No. 2 -Labour Officer, Palanpur and the respondent No. 3 -Gitaben Padhiyar has been duly served, they have chosen not to remain present either personally or through advocate.

(3.) THE petitioner is the Child Development Officer posted at Taluka : Danta, District: