HARJIBHAI BABUBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. H.H. Parikh, learned AGP waives service of rule on behalf of the respondents.

(2.) THE petitioner has prayed to quash and set aside the impugned communication dated 13.04.2007 passed by the respondent and to direct the respondents to give appointment to the petitioner on compassionate ground.

(3.) THE father of the petitioner, who was working with the respondent died in harness and, therefore, after attaining majority, the petitioner made an application for appointment on compassionate ground. After various correspondences, ultimately the request of the petitioner came to be rejected by the respondent vide communication dated 30.07.2005, on the basis of the notification dated 16.03.2005. Therefore, the petitioner has approached this Court by way of Special Civil Application No. 4309 of 2007, whereby the Court has directed the respondent to reconsider the case of the petitioner for compassionate appointment. It is the case of the petitioner that the respondent vide communication dated 13.04.2007 has rejected his application on the ground of delay. Therefore, the present petition has been filed with the aforesaid prayer.