CHITRABEN Vs. SECRETARY

JUDGEMENT

(1.) IT is unfortunate that a widow has been compelled to approach this Court time and again for getting a compassionate appointment with respondents though specific orders have been passed by this Court on two occasions.

(2.) THE brief facts emerge from the record are as under:

(3.) PURSUANT to the notice issued by this Court, respondent no.2 has filed affidavit and has opposed the grant of any relief prayed in the petition. Vide oral order dated 26.02.2013, the Legal Department, State of Gujarat was joined as partyrespondent no.3 and accordingly Legal Department has been joined as respondent no.3. However, no affidavit inreply has been filed by respondent no.3.