KAILASHBEN MAHAVIRSINH VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ­application under Article 226 of the Constitution of India, the petitioner, widow of an employee of the Police Department, has prayed for the following reliefs:­

(2.) The facts of this case may be summarized as under:­ 2.1 The husband of the petitioner was serving in the Police Department as a Driver­cum­Head Constable. He died on 08.12.2010 while in service. It appears from the materials on record that the department vide communication in writing dated 06.01.2011 informed the petitioner that if she wanted compassionate appointment, then she may apply in the requisite proforma within period of 30 days.

(3.) Hence this petition.