MAHESHKUMAR BHANUBHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed to direct the respondent-authorities to consider his case for appointment on compassionate grounds.

(2.) The facts in brief are that the father of the petitioner, who was serving as a daily-wager under the respondents, died in harness on 27.07.2003. On 15.09.2003 the petitioner made an application to the respondents requesting to grant him appointment on compassionate grounds. However, no decision has been passed by the respondents on the said application of the petitioner. Hence, this petition.

(3.) Heard learned counsel for the respective parties and perused the documents on record. It is not in dispute that the deceased-father of the petitioner was working as a daily wager at the relevant time.