VIMLABEN AJITSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.A.B.Patel learned advocate for the petitioner and Mr.Soaham Joshi learned AGP for the respondent State.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner is challenging the order dtd. 15/3/2018, by which, the application of the petitioner for compensation in lieu of compassionate appointment has been rejected.

(3.) It is the case of the petitioner that the petitioner's husband was appointed as Armed Police Constable and served the department for more than 20 years. He died on 7/4/2011. By virtue of the Government Resolution dtd. 5/7/2011, the petitioner requested for compensation in lieu of compassionate appointment. The case of the petitioner is that though such a request is made, it has been rejected.