PRAKASH GOVINDBHAI Vs. SHASNADHIKARI

JUDGEMENT

(1.) HEARD the learned Advocate, Mr. H.H. Joshi, appearing on behalf of petitioner and learned Advocate, Mr. Premal Joshi, appearing on behalf of respondents.

(2.) RULE . Learned Advocate, Mr. Premal Joshi, waives the service of rule on behalf of respondents.

(3.) THE brief facts of the present petition are that petitioner is son of late Shri Govindbhai Kripaldas Meghani, who was serving in School No.39, Meghani Pethraj Shala (Primary School) run and managed by respondent No.1 as Acharya since 1970. His date of birth was 1.11.1945. The father of the petitioner expired during the course of employment on 8.8.2002. Thereafter, immediately, the petitioner had filed an application on 27.8.2002 with a request to give compassionate appointment to the petitioner. Thereafter, various representations and reminders were made to the respondents. Ultimately, in response to the last reminder dated 6.7.2005, petitioner was offered such appointment by respondent No.1 by an order dated 7/8.7.2005. However, by an order dated 13.7.2005, said appointment has been cancelled by the respondent. Therefore, again, petitioner has made representation against the cancellation of the appointment order, by an order dated 13.7.2005. The reply is given by respondent in respect to the representation of the petitioner on 26.4.2006 informing to the petitioner that he has not been given appointment on compassionate ground, as it has not been approved by the Corporation and that is how the present petition is filed.