SURAJBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Utkarsh Sharma, learned Assistant Government Pleader, waives service of notice of rule on behalf of the respondents - State.

(2.) The case of the petitioner, widow, is that her claim for compensation in lieu of compassionate appointment have been rejected by the impugned communication dtd. 9/9/2020 on the ground that the husband of the petitioner was engaged as a daily wager, and therefore, was not governed by the Policy of 5/7/2011.

(3.) Mr.Dave, learned counsel for the petitioner, would rely on a decision rendered by this Court in Special Civil Application No.11554 of 2021 & allied matter, wherein, the Court, after considering various decisions, held as under: