KUNTI BAI KASHYAP Vs. STATE OF C.G.

JUDGEMENT

(1.) Heard Mr. Vinod Kumar Deshmukh, learned counsel, appearing for the appellant. Also heard Mr. Jitendra Pali, learned Deputy Advocate General, appearing for the respondents.

(2.) This appeal is preferred by the appellant/writ petitioner against an order dtd. 31/3/2021 passed by the learned Single Judge in WPL No. 5385/2011.

(3.) The husband of the petitioner, while working as a daily-wage employee under the respondents, died-in-harness on 3/6/1988. The petitioner was thereafter engaged as daily-wager on compassionate ground and such engagement started from 1/8/1988. The service of the petitioner was discontinued on 28/2/1995 and it appears that an order of termination dtd. 8/3/1995 was passed by the respondent No. 3.