SHARMISHTHABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed seeking a direction of quashing and setting aside the communication dtd. 12/4/2019 issued by the respondent authority, wherein and whereby the case of the petitioner for lump sum compensation has been rejected.

(2.) The husband of the petitioner was appointed on 1/10/1983 as a Talati-cum-Mantri (i.e. Class III employee) at Taluka Gadhda and he passed away on 28/8/2008. Thereafter on 20/10/2008, the daughter of the petitioner applied for compassionate appointment. On 28/8/2009 the respondent No.3 rejected the case of the petitioner for compassionate appointment on the ground of economic status of the family. Once again, the daughter of the petitioner applied on 26/9/2011 reiterating her request for compassionate appointment. On 26/9/2011, the petitioner requested the respondent authority to pay lump sum compensation in view of the scheme introduced by the State Government vide Resolution dtd. 5/7/2011.

(3.) It appears that thereafter, the daughter of the petitioner filed Special Civil Application No.18619 of 2011 seeking compassionate appointment. The said writ petition was disposed of vide order dtd. 16/7/2012. Thereafter, the present petitioner filed another writ petition being Special Civil Application No.6733 of 2018, which was also disposed of vide order dtd. 27/4/2018 by directing the respondent to decide the representation of the petitioner dtd. 22/2/2016. It appears that thereafter, vide communication dtd. 12/4/2019, a case of the petitioner for finacial assistance has been rejected.