SUGANDHIDEVI FAKIRCHAND MALAVIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the present writ petition, the petitioner is seeking a direction directing the respondent-authorities to extend her the benefit of pension.

(2.) The petitioner made an application for compassionate appointment on 08.03.1999 and the same was rejected vide communication dated 17.07.2000. By an another application dated 29.06.2001, the petitioner again requested the respondent authorities to grant him compassionate appointment in Class-II service, since he had cleared the SSC and Typing exam. However, the same was also rejected. Thereafter, the petitioner again applied for the same vide application dated 13.09.2002 and vide communication dated 01.07.2003, the respondent-department accepted the same and accordingly, granted permission to appoint the petitioner on compassionate ground and accordingly, the petitioner was appointed vide order dated 18.08.2004 on ad hoc basis for a period of 5 years on the post of Typist.

(3.) After completion of 5 years of service as a Typist, the petitioner was regularly appointed vide order dated 11.09.2009 in the regular payscale of Rs.5200-20200/- and on reaching the age of superannuation on 31.10.2014, the petitioner retired from service.