HITESHKUMAR SHANKARBHAI TAVIYAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Supehia for the petitioner. The learned advocate invited attention of the Court to communication dated 4.9.2004, a copy of which is produced at Annexure-'A' (page 5).

(2.) Learned advocate Mr. Supehia submitted that the father of the petitioner had died on 1.7.1999 and the application was made for compassionate appointment on 20.6.2002. The application was considered favourably and the aforesaid communication was sent to the petitioner by the Home Department, which was addressed to the Secretary, Gujarat Gaun Seva Pasandagi Mandal.

(3.) The matter requires consideration. Hence, RULE. Ms. Manisha Narsinghani, learned Assistant Government Pleader, waives service of Rule for the respondents.