ANILKUMAR JESANGJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard Mr. A.R. Patel, learned advocate appearing for the appellant and Mr. NJ. Shah, learned AGP appearing for the respondents. This Letters Patent Appeal has been filed by the appellant -original petitioner challenging the order dated 17.12.2013 passed by the learned Single Judge in Special Civil Application No. 569 of 2013 claiming that his father died on 7.8.2005 in harness. The mother of the appellant made an application on behalf of the appellant on 14.10.2005, though the appellant at that time was only 15 years of age and her sister aged about 18 years was available for the appointment.

(2.) THE grievance of the appellant is that his application was not decided by the respondent No. 2. The earlier application filed by the appellant's mother when appellant was minor and the respondent No. 2 has rejected earlier application dated 02.06.2012 i.e. after attained the age of majority of the appellant and therefore, he has right to claim for compassionate appointment.

(3.) FOR the aforesaid reasons, we do not find any merits in this appeal, hence this appeal fails and is accordingly dismissed. In view of dismissal of the present Letters Patent Appeal, Civil Application No. 2330 of 2014 also stands disposed of.