PRADYUMANSINH NARVIRSINH SARVAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant has filed this appeal under Clause 15 of the Letters Patent challenging the order dated 07.02.2019 passed in Special Civil Application No.6458 of 2016 whereby the learned Single Judge in exercise of jurisdiction under Article 226 of the Constitution of India rejected the prayer made by the appellant - original petitioner to direct the respondents to strike down their action and enjoin upon the respondents to consider the application dated 19.03.2008 of the petitioner as per the scheme vide Government Resolution BHRT/2197 dated 10.03.2000.

(2.) Certain undisputed facts are recorded in para 2 of the order dated 07.02.2019 passed by the learned Single Judge in Special Civil Application No.6458 of 2016, which read as under:

(3.) Before the learned Single Judge manifold contentions were advanced including that of initial rejection of application filed by mother of the petitioner viz. wife of the deceased employee way back in August, 2006 and later on even the petitioner upon attaining majority applied before the concerned authority seeking compassionate appointment, which was also rejected in the year 2011. However, writ petition was filed somewhere in 2016, which was found to be fatal, but the learned Single Judge granted liberty to submit representation before the authority.