TUSHAR ASHOKBHAI PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition, which is filed under Article 226 of the Constitution of India, the petitioner has prayed that the office order dtd. 16/6/2016 passed by the respondent no.2 be quashed and set aside and thereby the respondent authorities be directed to grant compassionate appointment to the petitioner.

(2.) Heard learned advocate, Mr. Aditya Pandya for the petitioner, learned AGP Mr. Hardik Mehta for the respondent nos.1 to 3 and learned advocate, Mr. Nisarg Vyas for the respondent no.4.

(3.) Learned advocate for the petitioner submitted that the mother of the petitioner was working as Assistant Teacher with the respondent no.4 - School and while she was in service, on 2/3/2011, she died, therefore, the petitioner submitted an application dtd. 17/5/2011 to the respondents and requested that he may be appointed on compassionate ground as per the policy of the State Government, however, the respondent authorities did not consider the said application and, therefore, the petitioner filed Special Civil Application No.6288/2016, which was disposed of by this Court by an order dtd. 25/4/2016 by giving direction to the respondent authorities to consider the application submitted by the petitioner within a period of four weeks from the date of passing of the said order.