ASHOK SAVA KOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Utkarsh Sharma, learned Assistant Government Pleader waives service of notice of rule on behalf of the respondent - State.

(2.) . In this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) . Ms.Niyati Chauhan, learned advocate appearing for Mr.Rituraj Meena, learned advocate for the respondent, would rely on an affidavit-in-reply filed and submit that in light of the Government Resolution dtd. 5/7/2011, which is not applicable to the case of daily wagers, the petitioner is not entitled to the relief of compensation in lieu of compassionate appointment.