KAMLESH ISHWARBHAI VAGHELA Vs. DY EXECUTIVE ENGINEER

JUDGEMENT

(1.) RULE. Ms. Krina Calla, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent No. 2.

(2.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for an appropriate writ, order and/or direction, directing respondent No. 2 to appoint the petitioner on compassionate ground on the death of his father, who has died in the year 1991.

(3.) AT the outset, it is required to be noted that the petitioner is seeking compassionate appointment on the death of his father, who has expired on 09/02/1991. It is required to be noted that for the first time, the petitioner submitted the application for compassionate appointment on 15/6/1998 i. e. after a period of 7 years from the death of the deceased employee. Even the prayer with respect to the appointment of the petitioner on compassionate ground is required to be considered by this Court in the year 2009 i. e. after a period of approximately 18 years from the death of the deceased employee.