NINAMA GIRISHBHAI MAGANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has prayed for a direction to the respondents to consider the case of the petitioner for grant of compassionate appointment.

(2.) Father of the petitioner, who was working with respondent, died in harness and thereafter the petitioner submitted 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.