ANSUYABA @ AASABA Vs. CHIEF SECRETARY

JUDGEMENT

(1.) Heard Mr. Jaineel Parikh, learned advocate for the petitioner and Dr. Venugopal Patel, learned AGP for the respondents.

(2.) By way of this petition under Article 226 of the Constitution, the petitioner has prayed for the following reliefs

(3.) The following facts can be culled out from the record of the petition ? 3.1 It is claimed by the petitioner that her husband late Shri Dilipsinh Navalsinh Jadeja was working as Armed Police Constable in SRP, Gujarat State. As averred in the petition, he was appointed on 23.01.1987 and was made to compulsorily retire on 05.02.2008. The record indicates that the petitioner separated with her husband since 15 years as averred in para 4 of the petition and the petitioner had in fact, filed an application for maintenance as provided under section 125 of the CPC before the competent Court at Bhavnagar and 5th Judicial Magistrate, Bhavnagar by an order dated 27.02.2004 was pleased to grant maintenance of Rs.900/? for the petitioner and Rs. 600/? for her son. It is the say of the petition that she has no other source of income and as her husband has expired on 03.01.2014, she prayed for compassionate pension.