STATE OF GUJARAT Vs. VIJAYENDRA DILIPBHAI THAKER

JUDGEMENT

(1.) THE judgment and order dated 4.8.2009 by single Judge in Special Civil Application No.4962 of 2009 is challenged by the appellant-State by the present intra Court Appeal.

(2.) BRIEF facts and history of litigation may be summarized as under:-

(3.) LEARNED advocate Mr.N.K. Majmudar has submitted that the order of the Single Judge is proper and correct inasmuch it does not direct the respondents to confirm compassionate appointment to the petitioner, but to re-consider the case of the petitioner, since there is an error in considering the factual details of the petitioner and, therefore, there is no illegality and irregularity and, hence, such order cannot be disturbed and thereby Appeal deserves to be dismissed.