MANJULABEN HIMMATBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed seeking directions to the respondent authorities to consider the case of the petitioners for compassionate appointment or in the alternative to grant benefit of lumpsum compensation.

(2.) Fasts in brief, are as under:

(3.) Heard learned advocate Mr.Umang Vyas for the petitioner. He submitted that despite there being policy, the case of the petitioners was not considered for compassionate appointment. Referring to communication dtd. 18/11/2005, he submitted that case of petitioner No.2 is required to be considered upon attaining the age of majority. Therefore, denial of appointment is contrary to the Government Resolutions and therefore, he requested to grant compassionate appointment to the petitioner No.2 or to grant lumpsum compensation.