PRAVIN JESHINBHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petition is preferred after the petitioner received communication dated 02.10.2011 whereby the Competent Authority has asked for certain details from the petitioner.

(2.) In the present petition, the petitioner has prayed, interalia, to quash and set aside the order/decision dated 02.10.2011 passed by the respondent No.4 and further prayed to direct the respondents to consider the case of petitioner for compassionate appointment.

(3.) So as to consider and appreciate the petitioner's case in present petition, it is necessary to take into account some of the relevant facts.