KASUBEN BAROD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Pursuant to order dated 27th September 2010, one Mr. UD Barad, Junior Clerk from the Office of the Superintendent of Police, Banaskantha @ Palanpur has come with the original file. On perusal of the file it is not clear as to why after communication dated 3rd August 2009, a letter dated 6th August 2009 was sent. Taking into consideration the contents of communication dated 8th September 2009, whereby it is communicated to the petitioners that, 'taking into consideration the contents of Circular No. BRT/102007/188/k dated 29th March 2007, for all the posts of Class IV, minimum educational qualification is 'S.S.C. Pass' and as the petitioner no. 1 does not possess that qualification, she cannot be given appointment of compassionate ground'.

(2.) The matter requires consideration. Rule. Ms. Manisha Narsinghani, learned Assistant Government Pleader waives service of process of Rule.

(3.) At the request of learned advocate Mr. GK Patel for the petitioners and with the consent of learned Assistant Government Pleader, the matter is taken up for Final Hearing today.