TARULATTA D. JANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 20th June 1997 of learned single Judge whereby the petition of the appellant -petitioner is dismissed.

(2.) In response to the issuance of notice learned Advocate Mr. Bambhania has appeared for respondents. Heard the learned Advocates.

(3.) The petitioner was appointed as Jr. Clerk in the office of the Executive Engineer, Amreli -respondent No. 2 on compassionate ground as her husband died of accident in harness. The petitioner was appointed on usual terms and conditions of appointment one of which required petitioner to receive the prescribed preservice training and pass the post -training examination within not more than three chances as prescribed in the Gujarat Non Secretariat Clerks and Clerk -typists (Training and Examination) Rules, 1970 ("Rules" for brevity).