PRIYANKABEN NARENDRASINGH PUVAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has prayed for quashing and setting aside the order dated 6.3.2007 as also to appoint the petitioner on compassionate ground by declaring the action of the respondents as illegal and unreasonable.

(2.) Father of the petitioner, who was working with respondent, died in harness and therefore the mother of the petitioner submitted an application and requested the respondents to give an appointment to her daughter i.e. the petitioner on compassionate ground.

(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.