- (1.)HEARD Mr. Suthar, learned advocate appearing on behalf of the petitioner and Ms. Krina Calla, learned Assistant Government Pleader, who appears on behalf of the respondents on advance copy served by the petitioner.
(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 to decide the application dated 19/07/2004 of the present petitioner for appointment on compassionate ground.
(3.)IT is the case on behalf of the petitioner that though the application has been submitted as far back in the year 2004, there is no decision taken by the concerned respondent authority.