PUSHPABEN PUNAMBHAI BHANGI Vs. GENERAL MANAGER

JUDGEMENT

(1.) Heard learned advocate Mr. R. G. Chaudhary for the petitioners and learned senior advocate Mr. M. R. Bhatt assisted by learned advocate Ms. Pancham Zala for the respondent-Indian Oil Corporation.

(2.) What is sought to be challenged in this Letters Patent Appeal preferred under Clause 15 of the Letters Patent by the original petitioner- appellant herein, is judgment and order of learned single Judge dated 7.012022 passed in Special Civil Application, whereby while disposing of the petition, the following operative order was passed,

(3.) The husband of petitioner No.1 was helper, Grade-II employee, who died on 10/10/2007. An application was made on 18/12/2007 by the petitioner for extending benefit of compassionate appointment, which was rejected by communication dtd. 1/2/2008 on the ground that the son of the widow-petitioner was married and under the scheme, the married wards were not entitled to be considered for compassionate employment.