D. N. Patel, J. - (1.) This Letters Patent Appeal has been preferred against the judgment and order delivered by learned single Judge in W.P.(S) No.4948 of 2015 dated 28th March, 2016. This appeal has been preferred by original petitioner, as the petition of this appellant has been dismissed by the learned single Judge, whereby, compassionate appointment to the original petitioner has been denied.
(2.) Having heard learned counsels for both sides and looking to the facts and circumstances of the case, it appears that father of this appellant (original petitioner) expired on 7th March, 2009 during the course of his employment with the respondents. This appellant is the daughter of the deceased-employee.
(3.) It appears that earlier the petitioner had preferred writ petition being W.P.(S) No.977 of 2011 which was disposed of by this Court vide order dated 05.07.2011 as withdrawn. Thereafter, the widow of the deceased-employee had preferred writ petition being W.P. (S) No.294 of 2013. It is submitted by the counsel for the appellant that the said writ petition was also withdrawn. This submission is factually a wrong submission. In fact, the said writ petition has not been disposed as withdrawn, rather, it has been dismissed vide order dated 24th June, 2015 with reasons. Counsel for the appellant should make factually correct submissions while arguing before the Court.;