JESHINGBHAI PALJIBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with prayers as under:

(2.) Learned Advocate for the petitioner submitted an application was made by the petitioner to the respondent No.2- Superintendent Engineer, Roads and Buildings Department vide letter dtd. 16/12/2010. Pursuant thereto, the office of respondent no.4 in turn sought further details and clarifications from the office of the respondent no.2 the Superintendent Engineer vide letter dtd. 27/1/2011.

(3.) On the other hand learned AGP submitted that representation was made by the petitioner apropos the order dtd. 30/7/2011. On 27/3/2012 which was further rejected, on the grounds that he is not entitled for the employment as per the Government Resolution, and as per the aforementioned GR only petitioner is entitled for the lump sum amount as mentioned under Rule-3(1) of Government Resolution dtd. 5/7/2011.