D.N.PATEL,J. - (1.) This Civil Review application has been preferred for review of an order passed by the Division Bench of this Court in L.P.A. No. 478 of 2014 dated 14th May, 2015.
(2.) Having heard learned counsels for both the sides and looking to the facts and circumstances of the case, it appears that the main ground for challenging the order passed by the Division Bench of this Court is that there was no delay on the part of this petitioner for raising demand of compassionate appointment. During the course of reference under Section 10 of the Industrial Disputes Act, 1947, this petitioner came to know that his application for getting compassionate appointment was rejected on 28th September, 2000. The father of this petitioner expired on 10th April, 1991 and, thereafter, mother of this petitioner expired in the year 1995. The petitioner was of 14 years of age in the year 1991. Thus, there was no delay on the part of this petitioner in approaching this Court.
(3.) It is submitted by the learned counsel for the petitioner that the claim of this petitioner for getting compassionate appointment has been rejected without assigning any reasons. These facts are not properly appreciated by this Court while dismissing the Letters Patent Appeal and, hence, this Civil Review application has been preferred.;