PATEL GAURANGKUMAR KANTILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an appeal, filed under Clause-15 of the Letters Patent, by the appellant-original petitioner, assailing the judgment and order passed by the learned Single Judge, dtd.: 27/9/2019, in Special Civil Application No. 16338 of 2019, whereby, the learned Single Judge dismissed the captioned petition.

(2.) The brief facts of the case are that the father of the appellant, who was serving as Principal in grant-in-aid school at Shiva, Taluka: Bhanvad, District: Jamnagar, passed away on 6/9/1997, i.e. after putting in about 22 years of service.

(3.) Learned Advocate, Mr. Kanade, appearing for the appellant submitted that the appellant had already made an application for grant of compassionate appointment before the concerned authority within the period of six months from the date of demise of his father, i.e. on 20/10/1997. It was, however, stated that the appellant is not having any proof with regard to receipt of such an application by the Respondent-authorities.