KHERUNBEN ALLRAKHSHA SHEIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present appeal under Clause 15 of the Letters Patent, the appellant herein - original petitioner has challenged the oral order dtd. 23/3/2022 passed by the learned Single Judge in Special Civil Application No.20795 of 2018 by which the prayer of the appellant herein - widow of the deceased employee of the respondent - State to grant compassionate appointment to her son or some lump sum compensation under the Government Resolutions, came to be rejected.

(2.) The short facts arising from the record of the case are as follows:

(3.) Learned advocate Ms. Alka Vaniya appearing for the appellant on last date of hearing i.e. on 4/8/2022 sought time to file additional affidavit alongwith necessary documents which was granted and accordingly she has produced the additional affidavit dtd. 17/8/2022.