ZANKHANA ANKITKUMAR SHAH Vs. UNION OF INDIA

JUDGEMENT

(1.) The present writ petition has been filed seeking the following prayer:-

(2.) The petitioner is seeking compassionate appointment from the respondent authorities. The father of the petitioner was passed away on 16/11/1993. The petitioner applied for compassionate appointment. It is not stated in the writ petition as to when she made application.

(3.) Be that as it may, thereafter, there were inter se communications between the petitioner and the respondent authorities by the impugned communication dtd. 16/3/2004, the respondent no.1 has rejected the case of the petitioner for compassionate appointment on the ground that the financial conditions of the petitioner cannot be considered to be penurious. The petitioner thereafter, went in slumber and all of a sudden, after a period of 18 years, has challenged the communication dtd. 16/3/2004 by filing the writ petition.