CHIMANBHAI C.PARMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) BOARD has been revised. No one appears for the petitioner. Though learned counsel Ms. Vasavdatta Bhatt, appearing for the respondents, is present.

(2.) EARLIER also on 24th November 2008, no one appeared for the petitioner and the matter was dismissed for non prosecution. However, it was subsequently restored by order dated 15th July 2009.

(3.) THE petitioner with the consent of his mother moved an application in the year 1995 claiming the appointment on compassionate ground. This application has been rejected by the respondents on the ground of delay.