MEHULKUMAR GHANSHYAMBHAI DAHODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) The petitioner has filed this petition with a prayer that he should be granted the benefits of compensation in lieu of compassionate appointment by virtue of policy dtd. 5/7/2011.

(3.) Facts in brief would indicate that the petitioner's father who was working as a Peon-cum-Driver in the office of respondent no. 4 died on 10/11/2007. The petitioner who at the time of his father's death was a minor applied for appointment on compassionate grounds on 30/1/2008. At that time, the petitioner was aged 17 years and few months, his date of birth being 25/4/1991. After examining the resolutions, the case of the petitioner was rejected on the ground that at the time when he applied he was a minor.