DINESHKUMAR RAMANLAL THAKARDA Vs. ADMINISTRATOR

JUDGEMENT

(1.) By this writ -application under Article 226 of the Constitution of India, the petitioner, son of the deceased employee of the respondent Trust, has prayed for the following reliefs :

(2.) The facts of this case may be summarised as under :

(3.) The father of the petitioner late Shri Ramanlal Jethalal Thakarda was serving with the Trust as a Security Personnel. The respondent is a charitable trust registered under the Bombay Public Trusts Act. The Administrator of the Trust is appointed by the Government of Gujarat. The father of the petitioner passed away on 2nd March 2009 while in service. The petitioner preferred an application dated 23rd March 2009 for compassionate appointment.