VIKAS VITHOBA CHINDARKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms.Moxa Thakkar, learned Assistant Government Pleader waives service of notice of RULE on behalf of respondents. On the facts and in the circumstances of the case, and with the consent of the learned counsel for the respective parties, the petition is being heard and finally decided, today.

(2.) THIS petition, under Article 226 of the Constitution of India has been filed, with the following prayers :

(3.) THE learned counsel for the petitioner has brought to the notice of this Court, order dated 15.10.2010, passed in Special Civil Application No.8553/2010 wherein the Court had directed the respondents to consider the case of the petitioner therein for appointment on compassionate grounds, in similar circumstances. It is stated by the learned advocate for the petitioner that the respondents may be directed to consider the case of the petitioner in the light of the observations of the Court made in this judgment.