TEJAL CHINUBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By means of filing this writ application under Articles 14, 16 & 226 of the Constitution of India, the petitioner - daughter of Chinubhai Vasava, who was then serving as a Junior Clerk in the office of the respondent no. 2 herein and died in harness on 4th June 2005, has sought quashment of letter dated 1st March 2008 and 9th July 2008 and thereby direct the respondents to consider the case of the petitioner for compassionate employment, without considering the income of the family and by ignoring the Circular dated 29th May 2007.

(2.) Succinctly stated, the facts giving rise to the present writ petition are that the father of the petitioner was serving as a Junior Clerk under the employment of the State Government. He died on 4th June 2005, while in service. In a prescribed format, the petitioner submitted her application for compassionate appointment on 22nd February 2006. After exchange of information between the petitioner and the respondent no. 2 in particular, the application preferred by the applicant came to be rejected on 1st March 2008, which was conveyed to the applicant on 9th July 2008, giving rise to filing of the present writ petition.

(3.) Heard learned advocate Shri Samir Gohil appearing for the petitioner, learned AGP Mr. Dhawan Jayswal for the respondent no.1-State and Mr. AD Oza, learned advocate for the respondent no. 2.