LAWS(GJH)-2018-6-218

TEJMALBHAI RANCHHODBHAI DESAI Vs. STATE OF GUJARAT

Decided On June 27, 2018
Tejmalbhai Ranchhodbhai Desai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Present petition is filed by the petitioner under Articles 14, 16 and 226 of the Constitution of India, for the prayers as prayed for inter alia that appropriate writ, order or direction may be issued to the respondents for considering of the case of the petitioner for grant of compassionate appointment and the order dated 17.09.2011 denying such appointment may be quashed and set aside on the ground stated in the memo of petition.

(2.) The facts of the case as stated in detail are that the deceased-father of the petitioner expired on 11.12.2010 and therefore, the petitioner made an application for compassionate appointment as a heir of the deceased. The deceased-father was working initially as daily wager. Thereafter, he was granted the benefits of Government Resolution dated 17.10.1988 vide order dated 31.05.1989, which is produced at Annexure-A, however, such benefit has not been given, which led to filing of present petition.

(3.) Heard learned advocate, Shri P. H. Pathak for the petitioner and learned AGP, Shri Manan Mehta for the respondents.