DIPTIBEN D JADHAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Pandya, learned AGP waives service of notice of rule for the State and with the consent of the learned Counsel appearing for both the sides, the matter is finally heard today.

(2.) THE short facts of the case appear to be that on 4. 2. 2005, the husband of the petitioner, while was in service as writer, expired. On 19. 3. 2005 the petitioner made application for compassionate appointment. On 23. 1. 2006, the respondent No. 4 forwarded the petitioner's application to respondent No. 3 and on 23. 2. 2006, the petitioner was informed that the application of the petitioner was rejected on the ground that the petitioner was above the prescribed age limit. It appears that the petitioner earlier approached this Court by challenging the said decision by preferring the petition being Special Civil Application No. 25990 of 2006 and this Court directed for making representation and the State Government was directed to decide the same. Thereafter, on 5. 2. 2007 the State Government decided the matter and once again confirmed the earlier decision and it is under these circumstances, the petitioner is constrained to prefer the petition once again.

(3.) HEARD Mr. Shastri, learned Counsel appearing for the petitioner and Mr. Pandya, learned AGP for the respondent authorities and the State.