SHAILESH S KHARAT Vs. DIRECTOR

JUDGEMENT

(1.) BY this petition, preferred under Article 226 of the Constitution of India, the Petitioner, son of late Mr.S.R.Kharat, an employee with the respondent, challenges the communications/orders dated 14th February, 2005 and 15th March, 2012 (Exhibit -'C' to the petition), passed by the Respondent i.e. the Director (Administration), Khadi and Village Industries Commission, Mumbai and prays for a direction to the respondent to consider the appointment of the petitioner on compassionate grounds.

(2.) WE have heard Mr.A.R.Belge, learned counsel for the Petitioner and Mr.A.K.Jalisatgi, learned counsel for the respondent.

(3.) BRIEFLY stated the facts are ; the petitioner's father, Shri S.R.Kharat was working as a Superintendent with the respondent i.e. Directorate of State Board till 28th September, 2003 i.e. till he expired. Shri Kharat after his demise, left behind his wife, one marriageable daughter and two sons, including the petitioner.