STATE OF GUJARAT Vs. MITHILESH A THAKUR

JUDGEMENT

(1.) Admitted. Learned advocate Mr.Pratik Barot was served with the notice of the application for condonation of delay and as such he is before us. Since a narrow question arises for determination, at the request of learned advocates for the parties, the Appeal is taken up today for final hearing.

(2.) In this appeal, the order passed on 11.05.2009 in Special civil Application No.3986/2009 is under challenge.

(3.) The respondent herein had applied for appointment on compassionate ground on 23.1.2004 consequent to the death of his father on 25.7.2003. The said application came to be rejected by the appellant-authorities on 15.2.2006. That rejection was challenged before this Court by preferring Special Civil Application No. 4159/2008, which came to be disposed of by the following order on 25.04.2008:-