RAJNI SHYAMSUNDER SHRIVAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The short facts of the case are that the petitioner is the wife of Shri Shyamsunder Shrivas, who expired on 25-11-2001. The husband of the petitioner was serving as teacher with respondent No.4 school. The petitioner applied for compassionate appointment on 22-1-2002 on the post of teacher. However, no actions were taken pursuant thereto and, therefore, this petition.

(2.) In this petition, Dr.J.G. Pathak, Education Inspector on behalf of the D.E.O., Ahmedabad City has filed the affidavit-in-reply and at para 5 it has been mentioned as under:

(3.) Mr.Mathew, learned Counsel for the petitioner, submitted that though the petitioner was desirous of having compassionate appointment on the post of teacher, on account of the present status, the petitioner is ready to work as a Class IV employee (Sathi Sahayak) and he submits that if the petitioner is offered the said post of Class IV employee, which is vacant in the school, the petitioner would be satisfied.