PARMAR MANHARSINH PRATAPSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has prayed for quashing and setting aside the order passed by the respondent no.1 whereby the application of the petitioner for compassionate appointment rejected on the ground of age limit.

(2.) Father of the petitioner, who was working with respondent, died in harness and thereafter the petitioner made an application for compassionate appointment.

(3.) Learned Advocate for the petitioner submitted that the respondent authority has erroneously rejected the request of the petitioner even though the father of the petitioner had died in harness. According to him, the delay caused in applying for appointment on compassionate ground should have been condoned.