NILESHKUMAR BATUKLAL PARMAR Vs. JOINT DIRECTOR OF EDUCATION

JUDGEMENT

(1.) With the consent of the learned Advocates for the respective parties, the present petition is taken up for final hearing.

(2.) Issue Rule. Mr. Rohan Shah, learned Assistant Government Pleader waives service of rule on behalf of the respondent nos.1 and 2 and Mr. Bhunesh C. Rupera, learned Advocate waives service of rule on behalf of the respondent no.3.

(3.) By this petition, inter alia, under Article 226 of the Constitution of India, the petitioner has prayed for direction to the respondents to issue order of compassionate appointment to the petitioner and in alternative, to pay lump-sum compensation as per the Government Resolution dtd. 5/7/2011.