PRANAV A RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the order dated 18.11.2003 passed by the respondent whereby the application of the petitioner for appointment on compassionate ground was rejected and further to direct the respondent to grant him compassionate appointment.

(2.) The facts in brief are that the father of the petitioner died in harness on 05.04.1998. At the relevant time, the deceased was working on a Class-I post with the Government of Gujarat. On 31.01.2000 the petitioner made an application to the respondent to grant him appointment on compassionate grounds. However, vide order dated 28.08.2000, the said application was rejected mainly on the ground that the monthly income exceeded the prescribed limit.

(3.) Against the said order, the petitioner preferred S.C.A. No.6751/2001 before this Court. The said petition came to be disposed of vide order dated 29.10.2002 by directing the respondent to re-consider the case of the petitioner on the basis of the policy prevailing at the relevant time. However, the respondent preferred L.P.A. No.532/2003, which was dismissed vide order dated 07.07.2003.