NASIMA SAKIR PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for appropriate writ, order and/or directions directing the respondents to give compassionate appointment to the petitioner on the post of Peon with the respondent No. 2 - Vanthali Municipal Borough on the death of her husband who died on 7/12/1999.

(2.) AT the outset, the prayer of the petitioner to appoint her on compassionate ground is required to be considered by this Court in the year 2009 I. e. after a period of almost 10 years from the date of death of the deceased employee.

(3.) MR. ANSIN Desai, learned advocate appearing on behalf of the petitioner has submitted that even otherwise as on today, the petitioner is approximately 56 years.