KALAVATIBEN MANOJBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant, a widow of a deceased, Class IV employee, has prayed for the following reliefs:

(2.) It appears from the materials on record that the husband of the writ applicant was serving as a Class IV employee in the office of the respondent No.2, District Inspector, Land Records. He was a regular employee. The husband passed away on 6th February 2002 while in service. On the demise of the husband, the writ applicant as a widow preferred an application dated 12th February 2002 seeking compassionate appointment. The application dated 12th February 2002 is at page - 8 (Annexure : "A" to this petition). The endorsement beneath the application would indicate that the same was acknowledged on 12th February 2002 itself.

(3.) The District Inspector, Land Records, Banaskantha at Palanpur addressed a letter dated 27th May 2002 to the writ applicant calling for certain details and documents. It appears that another letter dated 16th June 2002 was addressed by the District Inspector to the writ applicant calling for the following documents: