MANOJKUMAR H PATHAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE issue involved in this petition is squarely covered by a decision of this Court rendered in S.C.A. No.7825/1997 dated 02.07.1998, which reads as under; "Rule. THE petitioner was appointed on compassionate ground in the office of the Gujarat Public Service Commission by order dated 6.9.1983. As per the terms of the appointment he was required to go through regular recruitment procedure i.e. to get through the competitive examination and consequently to pass departmental examination.

(2.) HENCE, this petition stands disposed of in terms of the order passed in S.C.A. No.7825/1997 dated 02.07.1998. Over and above, the case of the petitioner will also be covered by the Government Resolution dated 18.05.1999. The benefits from the date of initial appointment to be given within a period of four months from today. Rule is made absolute to the above extent with no order as to costs.