AJITSINH RAJESHBHAI BHATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. K. R. Mishra, learned counsel for the petitioner and Mr. Kurven Desai, learned AGP for the respondent - State through Video Conferencing. Perused the record.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioner has prayed for a writ of mandamus and a direction to strike down the action of the respondents and to consider the application for appointment on compassionate ground dtd. 7/10/2008 in accordance with the scheme framed by the Government vide Government Resolutions dtd. 10/3/2000 and 7/9/2002. Also under challenge is denial of lump-sum compensation in lieu of compassionate appointment.

(3.) Facts in brief would indicate that it is the case of the petitioner that the petitioner's father who was working as Police Constable died in harness on 9/9/2008. Admittedly, the petitioner was SSC fail and applied for compassionate appointment on 7/10/2008. A response was received on 8/10/2008 asking for further details.