KHERAJ PACHAN SONDHRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Utkarsh Sharma, learned Assistant Government Pleader waives service of notice of rule on behalf of the respondent - State.

(2.) The prayer in the petition is to quash and set aside the orders dtd. 8/10/2021 and 12/10/2021, by which the case of the petitioner has been rejected for compensation in lieu of appointment on compassionate grounds stating that the petitioner's father was a daily wager. He was granted the benefit of the Resolution dtd. 17/10/1988 and all other consequential benefits, except leave encashment.

(3.) Ms. Niyati Chauhan, learned advocate appearing for Mr. Rituraj Meena, learned advocate for the respondent, would rely on an affidavit-in-reply fled and submit that in light of the Government Resolution dtd. 5/7/2011, which is not applicable to the case of daily wagers, the petitioner is not entitled to the relief of compensation in lieu of compassionate appointment.