GOPAL CHAND Vs. RESIDENT COMMISSIONER GOVERNMENT OF GUJARAT

JUDGEMENT

(1.) Rule.

(2.) The Petitioner is aggrieved by the action of the respondent in not giving him regular employment as class-IV employee on compassionate grounds, in terms of the policy of the respondent.

(3.) It is contended by the counsel for the petitioner that the petitioner had fried writ petition no. 3525/98, in which notice was issued and the petitioner was protected pursuant to the interim order passed in that writ petition. However, the said writ petition was dismissed on 13.2.2001 as the counsel for the petitioner could not appear on that day. The petitioner was dismissed from employment on 15.2.2001. On 23.3.2001 this court allowed the petitioner to file fresh writ petition to raise same question as was raised in the previous writ petition as the impugned order which is at page 48 of the paper book was not assailed in the petition. That is how this writ petition has been filed.