DHARMISHTHA RAMNIKLAL VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Jainish Shah, learned counsel for the petitioner, Mr.Kurven Desai, learned Assistant Government Pleader for the State respondents Nos. 1 and 3 and Mr.Y.V.Vaghela, learned advocate for respondent No.2.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for quashing and setting aside the order dtd. 17/6/2019, by which, the case of the petitioner for appointment on compassionate grounds has been rejected. On a second round of litigation and what is in the alternative offered is compensation in lieu of appointment.

(3.) Facts in brief would indicate that the petitioner's father who was working as a Peon under the respondent No.2-college, died in harness on 26/8/2004. Facts in petition are part of the decision rendered by this Court on 13/2/2019 in Special Civil Application No. 16978 of 2016. Relevant paragraphs 2 and 3 of the decision read as under: