RATHOD PANKAJKUMAR GOPALBHAI Vs. SECRETARY REVENUE DEPTT

JUDGEMENT

(1.) This is a petition by the son of a government employee, who expired on 7.7.1983, when he was in service. The petitioner has prayed that he should be given appointment to a class III or class IV post on compassionate ground as his father passed away while in harness.

(2.) Learned advocate Shri N.V. Gandhi appearing for the petitioner has submitted that after the death of the petitioner's father, the family was in financial difficulties and as his family was not having sufficient income, the petitioner, as one of the dependents of late Shri Gopalbhai Rathod, had submitted an application for appointment to a class III or class IV post on compassionate ground under the respondents. The said application had been turned down and, therefore, the petitioner has been constrained to approach this court by way of this petition.

(3.) The relevant facts giving rise to this petition are as under :