LAKHMAN KARSHAN SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed seeking directions to the respondent - Nagarpalika to consider the representation made by the petitioners for grant of compassionate appointment.

(2.) The facts in brief are that the petitioners herein are legal heirs and legal representatives of the deceased employees, who were working with the respondent - Nagarpalika as Class- IV employees. It is case of the petitioners that deceased employees died in the year 1987, 1987, 1976 and 1972 respectively and upon their death, the present petitioners have made their respective representations to respondent - Nagarpalika on 13/10/2020 and 15/10/2020 requesting to consider their case for compassionate appointment.

(3.) Heard learned advocate Mr. Vishal Mehta for the petitioners. He submitted that after making representations in each case in the year 2020, various follow up have been made by the petitioners with the respondent - authority to consider their case for grant of compassionate appointment, however till date they have not received any response. He submitted that therefore the directions may be issued to the respondent- authority to consider their case for compassionate appointment in accordance with law.