SONAL BABUBHAI SONDHARVA Vs. PRINCIPAL DISTRICT JUDGE

JUDGEMENT

(1.) WE have heard Mr.Paresh Upadhyay, learned counsel for the appellant. This Letters Patent Appeal has been filed challenging the judgment dated 10th May,2010 passed by the learned Single Judge in Special Civil Application No. 3822 of 2010.

(2.) BRIEF facts in brief are that the father of the petitioner was serving as a Peon in the District Court, Amreli and expired on 28.3.1985. It is the case of the petitioner that at the time when her father expired she was minor and on attaining the age of majority, the petitioner made an application dated 13.8.2003 to the respondent no.1 authority seeking appointment on compassionate ground. As no reply was received by the petitioner from respondent authority the petitioner made another application dated 24.1.2006 seeking appointment on compassionate grounds. However, vide communication dated 4.12.2006, the petitioner was informed that her case could not be considered as her father has not put in minimum two years of service a per the scheme framed by the respondent.