TEJAS ARVINDBHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed for the following prayers :-

(2.) Thus, the petitioner is claiming compassionate appointment and in the alternative claiming the compensation as per GR dtd. 5/7/2011. The father of the petitioner late Shri Arvindbhai Jadav, who was working as a Work Charge Room Boy under the respondent No.3, passed away during the employment on 26/2/2009. The mother of the present petitioner also passed away on 11/6/2008. There are three sisters of the present petitioner, who have married and are staying at their matrimonial home.

(3.) The petitioner made an application on 6/4/2009 to the respondent No.2 for granting compassionate appointment as per the Government Resolution dtd. 10/3/2000. It is the case of the petitioner that along with the application, such documents were supplied and an affidavit in this regard dtd. 21/3/2009 was also given by the petitioner. The application of the petitioner was rejected on 20/4/2009 on the ground that he did not possess the minimum qualification of S.S.C. as per the Government Resolution dtd. 16/3/2005. The Respondent No.2 vide a communication dtd. 23/6/2009 forwarded the application of the petitioner to the Superintendent Engineer, Karjan Canal Circle, Rajpipla for taking further necessary action and thereafter, by the letter dtd. 12/5/2010, such application was rejected on the ground that he was not possessed minimum required educational qualification of S.S.C.