MUMTAZBEN SALIMBHAI KURESHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed seeking direction to the respondents to grant appointment on compassionate ground, on death of the deceased employee, to his legal heir i.e. his wife - present petitioner. It is also prayed that in lieu of compassionate appointment, a lump-sum compensation may be paid as per the Government Resolution dtd. 5/7/2011 / 7/4/2016.

(2.) The facts in brief are as under:

(3.) Heard Mr. Vishal Thakker, learned advocate for the petitioner. He submitted that immediately upon death of the husband of the petitioner, she made an application seeking compassionate appointment on 25/11/2015. Thereafter, repeated representations were made either to grant compassionate appointment or pay lump-sum compensation as available under Government Resolution dtd. 5/7/2011 / 7/4/2016. He submitted that the services of the petitioner were regularized by an order dtd. 20/1/2015 and, therefore, petitioner is eligible either to get compassionate appointment or lump-sum compensation. He, therefore, requested to grant the said benefit in favour of the petitioner.