DHARMESHGIRI BALVANTGIRI GOSWAMI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms.Dipika Bajpai for the petitioner, learned Assistant Government Pleader Mr.K.M. Antani for the respondent - State and learned advocate Ms.Sejal Mandavia for respondent Nos.2 and 3.

(2.) By filing this petition under Article 226 of the Constitution, the petitioner has prayed for a direction against the respondent - Gujarat Maritime Board to to give appointment to the petitioner on compassionate ground.

(3.) Noticing the expose of the facts, father of the petitioner named Balvantgiri Zavergiri Goswami served as Wireman under the Gujarat Maritime Board at Veraval Port, who died while in service on 08th March, 2016. The petitioner and his widowed mother survived in the family with no bread earner left. The petitioner was the only male member who is unemployed till date. The petitioner is the only son and shoulders the liability of maintaining the family, pleaded the petitioner.