MAYURSINH BHAVSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Hasit Joshi learned advocate for the petitioner and Mr.Ishan Joshi learned AGP for the State.

(2.) Present petition has been filed by the petitioner praying for appointment on compassionate grounds. Challenge made in this petition is to the rejection of the case of the petitioner by communications dated 05.01.2015 and 17.10.2015.

(3.) Mr.Hasit Joshi learned advocate for the petitioner would submit that the father of the petitioner died on 07.06.2003 when he was going for Government work in an S.T. bus. The accident occurred in the most unconventional circumstances, inasmuch as, while the father of the petitioner deboarded from the bus, some technical failure developed in the bus and when the bus was parked on the side of the road, the father of the petitioner was standing in front of the bus. At that time, a truck rammed into the bus from the back side and though the father of the petitioner was standing in front of the bus, the bus ran over him.