JAYRAJSINH SATUBHA GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has prayed to direct the respondent No. 2 to give compassionate appointment to the petitioner as a Junior Clerk and quash and set aside the order passed by the respondent No. 2.

(2.) The petitioner's father was serving as Police Sub Inspector in C.I.D Crimes and Railways who died on 27th January 2000.

(3.) The petitioner had made an application for compassionate appointment on the ground that they have no other family income and he has possessed the requisite qualifications for Junior Clerk.