KALIDAS DAHYABHAI RATHOD Vs. CHAIRMAN DIRECTOR MANAGER(CDM)

JUDGEMENT

(1.) By way of present petition under Articles 14, 21, 226 and 227 of the Constitution of India, the petitioner has prayed as under:-

(2.) The respondent has filed affidavit in reply dated 21.3.2018, whereas affidavit-in-rejoinder has been filed by the petitioner on 8.10.2018 annexing judgment dated 9.1.2018 passed by Division Bench of this Court in Special Civil Application No.1982 of 2017.

(3.) The claim put forward by the petitioner for appointment on compassionate ground is that though he is having sufficient points for such appointment, the authority has refused by not calculating certain marks. In support of his contention, several documents have been produced by the petitioner.