PRADHUMANSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. M.A. Parekh, learned advocate for the petitioner and Mr. Kurven Desai, learned AGP for the respondent State.

(2.) Challenge in this petition, under Article 226 of the Constitution of India, is to the order dtd. 6/10/2019 passed by the District Panchayat, Bhavnagar by which the application of the petitioner for awarding lumpsum compensation in lieu of appointment on compassionate grounds is rejected.

(3.) Facts in brief would indicate that the father of the petitioner who was working as a Work Assistant in the Irrigation Department died in harness on 24/5/2004. The mother of the petitioner applied for appointment on compassionate grounds on 16/6/2004. The petitioner was minor at that time and could not apply for appointment on compassionate grounds. The mother's application was rejected on 14/8/2006 on the ground of inadequate qualification. On attaining majority, the petitioner on 19/3/2008 applied for appointment on compassionate grounds which was rejected on 12/8/2008.