RAHULKUMAR J PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

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

(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 the respondent authority to appoint the petitioner on compassionate ground on the death of his father, who was serving as Gram Sevak and has expired while in-service on 25th January,1987.

(3.) AT the outset, it is required to be noted that father of the petitioner died in the year 1987 and the application for compassionate appointment was submitted for the first time in the year 2003 i. e. after a period of 16 years after death of his father. 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 22 years of the deceased employee.