VIREN GUNVANTRAI JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard learned counsel Mr. Biren Vaishnav appearing for the appellant and learned AGP Mr. Harsheel Shukla for Respondent No. 1.

(2.) LEARNED counsel for the appellant states that the petitioner's father was an employee of Respondent No. 2 as Vaccinator Supervisor, and he died in harness on 20.06.2004, and petitioner has preferred an application on 05.07.2004 for compassionate appointment, which was rejected on 15.07.2008 on the ground that the petitioner's family was receiving family pension of Rs. 4,610/ -, and the amount of Rs. 6,19,569/ - have been received by the petitioner's family towards the amount dues to the deceased.

(3.) WE do not enter into the question as to whether the subsequent application filed by the petitioner in the year 2008 was maintainable or the petitioner was entitled to any relief which has been rejected in the year 2011 in view of the fact that the family was receiving family pension and substantial amount was received after the death of the deceased.