KOLI DINANATH BAJRANG Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has prayed to quash and set aside the order dated 30.01.2003 passed by respondent No. 2 whereby the petitioner's application for compassionate appointment was rejected.

(2.) The father of the petitioner who was working with respondent died in harness and, therefore, the petitioner made an application for appointment on compassionate ground.

(3.) Learned advocate for the petitioner submitted that the respondent authority has erroneously rejected the request of the petitioner eventhough the father of the petitioner had died in harness. According to him, since the father of the petitioner was in the employment of the respondent authority, he should have been granted appointment on compassionate ground.