(1.) Heard, learned Advocate, Mr. Vyas, appearing for the petitioner and learned Advocate, Mr. Patel, appearing for the Respondents.
(2.) By way of this petition, the petitioner has prayed to quash and set aside the communication / order dtd. 1/12/2022, whereby, the application of the petitioner for grant of compassionate appointment to her son was rejected as well as the communication / order dtd. 28/12/2022, whereby, the petitioner's representation to reconsider the case of her son for compassionate appointment was rejected.
(3.) Brief facts, leading to the filing of the present petition, are that the late husband of the petitioner, namely Vitthalbhai Jambu, was working as Administrative Officer with the Respondent-Life Insurance Corporation and he passed away, while in service, on 17/8/2022, leaving behind his bereaved wife, i.e. the present petitioner, a son, who at the relevant point of time was 23 years of age, and a daughter, who, at that point of time, was aged about 22 years and was pursuing her MD in Pharmacology.