ARJUNSINH VIRBHADRASINH VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed for seeking direction to quash and set aside the Communication dated 24- 10-2017 by which the claim of the petitioner for an appointment on compassionate ground came to be rejected by the respondent- Authoriteis.

(2.) At the outset, learned Advocate for the petitioner submitted that the petitioner was precluded from making application for appointment on compassionate ground as the petitioner at the relevant time was minor and widow of the employee and mother of the petitioner was not sufficiently literate to under the consequences.

(3.) Learned Advocate for the petitioner submitted that the petitioner has made application immediately and prior thereto also, the petitioner has made certain applications with the respondent-Department for gathering information about the service of his deceased father.