NARENDRASINH DUNGARSINH RAIJADA Vs. DISTRICT SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India the petitioner has prayed for an appropriate writ, order or direction quashing and setting aside the impugned decision of the respondent No. 2 dtd. 18/10/2000 and further prayed to direct the respondent authorities to appoint the petitioner as Armed Police Constable or on any other suitable post.

(2.) AT the outset, it is required to be noted that the father of the petitioner, on whose death the petitioner has applied for appointment on compassionate ground, has died way back on 14/12/1979 and the question of granting compassionate appointment to the petitioner is posed for consideration of this Court after a period of about 31 years.

(3.) IDENTICAL question came to be considered by this Court in Special Civil Application Nos. 1678/1997 and 1903/2005 and this Court has relied upon the decisions of the Hon'ble Supreme Court in the case of STATE OF Jand K ORS Vs. SAJAD AHMED MIR reported in (2006) 5 SCC 766 and in the case of NATIONAL HYDROELICTRIC POWER CORPORATION AND ANR Vs. NANAK CHAND AND ANR reported in 2004 AIR SCW 6339 rejecting the applications, which were filed belatedly.