RAJENDRA JHAKHARDAN GADHVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Kaushal Pandya for the petitioner 1.1 and learned AGP Mr. Niraj Sharma for the respondent.

(2.) By way of this petition the original-petitioner had prayed for compassionate appointment by quashing and setting aside the order dtd. 7/1/2009 and order dtd. 10/2/2004 passed by the respondent-authorities. Thereafter the petition was amended and legal heir of the petitioner I.e, his mother namely Dhirajba widow of Jakhardan Gadhvi was brought on record, as per the amendment made in the year 2021, even at that point of time, age of the mother of the original employee- mother of the petitioner was aged 61 years and thereafter compassionate appointment at this age is out of question.

(3.) Learned advocate Mr. Kaushal Pandya appearing for the petitioner states that if any liberty is reserved in favour of the petitioner to make detailed representation pointing out various polices of the State government and she may be given a chance to establish her entitlement for at least some monetary benefit in lieu of compassionate appointment and therefore suitable directions may be given to consider the representation sympathetically and the petitioner may be permitted to withdraw this petition.