HANSABEN NARSINHBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS in both the matters, common questions arise for consideration, they are being considered by this common judgement.

(2.) IN both the petitions, challenge made by the concerned petitioners is the decision of the competent authorities for denial of compassionate appointment on the ground that the family members, who expired were not regular Government servants, but were badli workers.

(3.) IN SCA No. 6744 of 2004, the facts appear to be that the husband of the petitioner was working as ward servant on badli basis and he expired on 3. 2. 2004. Upon the death of the husband of the petitioner, she applied for the job on compassionate ground. The authority considered the matter and found that since the husband of the petitioner was working as badli worker and not in the regular set up, the compassionate appointment cannot be granted. It is under these circumstances, the said petitioner has approached this Court.