LAXMIBEN MANUBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Service of the rule is waived by Messrs Patel Advocates for respondent No. 1

(2.) With the consent of the learned Advocates for the parties, the matter is taken up for final disposal. The present petition is filed by the widow of one Manubhai Tisabhai Parmar, who died on 5-12-1998, who was working as a Badli workman since 1982. It is the case of the petitioner that the present petitioner had applied for an appointment on compassionate grounds as a Class-IV employee and that the respondents had collected necessary details to ascertain the heirs and legal representatives of deceased husband of the petitioner. But thereafter, the respondent-authorities did not give any response to the application of the petitioner which was supported with the orders passed by this Court in similar circumstances.

(3.) It is also submitted that the respondent-authorities were regularising the services of the workmen working as Badli workmen. Under the circumstances, some of the workmen had filed civil suits as well as petitions before this Court. According to the orders passed in the petition a seniority list of the workmen was prepared for regularising their services. The learned Advocate for the petitioner has made available a copy of the said list in which the name of the deceased husband of the petitioner is at Sl. No. 70, wherein in Column 3 it is stated that he joined services on 20-11-1982, and the date of birth is shown as 15-5-1960. Number of days worked after 1-4-1984 : 350; and total number of days worked in February 1988 : 446.