KAUSHIKBHAI RATILAL MANDANI Vs. SECRETARY

JUDGEMENT

(1.) THIS Letters Patent Appeal has been filed by the appellant challenging the judgment and order of the learned Single Judge dated 01.07.2014 passed in Special Civil Application No. 17280 of 2013, whereby the learned Single Judge has dismissed the writ petition being devoid of merit.

(2.) WE have heard Mr.Anvesh V.Vyas, learned advocate appearing for the appellant and Mr. Harsheel Shukla, learned AGP appearing for the respondents.

(3.) ACCORDING to the learned counsel for the appellant, the procedure followed by the respondent is illegal and not in accordance with law. He argued that if a minor applies for compassionate appointment, then as per Government Resolution, the respondents were required to give appointment to the family of the deceased after making due inquiry regarding eligibility of other family members.