(1.) The present petition is filed, for getting the benefits in lieu of compassionate appointment, by the son of late employee - Shri Devjibhai Kalubhai Parmar, who rendered 33 years of service and died in service.
(2.) Heard learned advocates.
(3.) Learned advocate for the petitioner has submitted that the father of the petitioner Shri Devjibhai Kalubhai Parmar was working under respondent No.2 authority and has died on 28/4/2016 while in service. He had worked with the respondents authorities from 21/3/1983 to 28/4/2016.