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Gujarat High Court

Sudhirbhai Bhupatbhai Teraiya vs Indian Oil Corporation & 3 on 29 April, 2015

Author: Sonia Gokani

Bench: Sonia Gokani

         C/SCA/7268/2015                                 ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

            SPECIAL CIVIL APPLICATION NO. 7268 of 2015
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          SUDHIRBHAI BHUPATBHAI TERAIYA....Petitioner(s)
                            Versus
           INDIAN OIL CORPORATION & 3....Respondent(s)
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Appearance:
MR.KRUTARTH K PANDYA, ADVOCATE for the Petitioner(s) No. 1
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        CORAM: HONOURABLE MS JUSTICE SONIA GOKANI

                           Date : 29/04/2015


                            ORAL ORDER

The petitioner is seeking compassionate appointment in place of his father who was appointed as Khallasi with respondent

-Corporation in the year 1985. The parents of the petitioner unfortunately died on account of murder on 7.4.2014, where he was already working at Rajkot Depo with 27 years of service and four years were left for his retirement.

It is the case of the petitioner that his request for compassionate appointment has been turned down on the ground that the policy guidelines do not permit the married children to be made admissible for employment.

Learned advocate Mr. K.K. Pandya appearing for the petitioner has urged that the policy guidelines is not available on the website of the respondent-Corporation and copy since is not available, it is difficult to verify the stand taken by the respondent. He has further urged that if the children of the employee are entitled why should marital status come in the way of the compassionate appointment, challenge is also made to the said policy in the present petition.

Issue Notice returnable on 15th June, 2015.

(MS SONIA GOKANI, J.) bina Page 2 of 2