ASHOKBHAI NATHABHAI REVAR Vs. COLLECTOR

JUDGEMENT

(1.) Heard Mr.R.M.Parmar learned advocate for the petitioner, Mr.Ishan Joshi learned AGP for respondent no.1-State and Mr.Bhavesh Trivedi learned advocate for respondent no.2.

(2.) In this petition under Article 226 of the Constitution of India, the prayers of the petitioner read as under:

(3.) It is the case of the petitioner that the petitioner's father expired on 14.06.2001. The father of the petitioner was working as a permanent driver in Jetpur Navagadh Nagarpalika. The case of the petitioner is that he applied for the compassionate appointment on 29.08.2001 and thereafter also he had made several representations. It is his case that though several other persons were given appointment on compassionate ground, the petitioner has not been appointed. Mr.Parmar learned advocate for the petitioner submitted that even as per the policy of the State which envisages compensation, the same was also not been paid.