DHARMENDRASINH VANRAJSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) PRESENT Letters Patent Appeal is filed against an order dated 30th April, 2008 passed by the learned Single Judge. The order reads as under: The petitioner's mother was offered appointment on compassionate ground which she did not accept. The son - petitioner was minor at the relevant time. In view of the fact that offered appointment was denied, no relief can be granted to the petitioner. Hence this petition is dismissed.

(2.) THE matter of compassionate appointment has always remained a matter of controversy. There are equally convincing rival contentions on the issue. The Government by issuing guidelines from time to time governed the matter of grant of compassionate appointment.

(3.) IN the present case, the father of the applicant died on 4th May, 1991 therefore, the policy enunciated by the aforesaid confidential circular dated 16th December, 1991 was applicable.