KIRAN H MASTER Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) RULE. Mr.J.K.Shah, learned Assistant Government Pleader, waives service of notice of RULE on behalf of the respondents. On the facts and in the circumstances of the case, and with the consent of the learned advocates for the respective parties, the application is being finally heard and decided.

(2.) BY filing the present application, the applicant (original petitioner) has prayed for recall/review of judgment dated 04-03-2011 rendered in Special Civil Application No.2453 of 2011 and for directions to the respondent-authorities to consider the case of the petitioner for appointment on compassionate grounds.

(3.) THE application has been strongly opposed by Mr.J.K.Shah, learned Assistant Government Pleader by making the following submissions: