LAWS(GJH)-2013-4-298

BAMBHALIA BHARATBHAI BHIKHABHAI Vs. PRINCIPAL CHIEF FOREST OFFICER

Decided On April 18, 2013
Bambhalia Bharatbhai Bhikhabhai Appellant
V/S
Principal Chief Forest Officer Respondents

JUDGEMENT

(1.) In present petition under Article 226 and Article 14 of Constitution of India the petitioner seeks monetary benefit i.e. lumpsum compensation under the scheme introduced by the respondent State in supersession of the erstwhile scheme for appointment on compassionate ground. The petitioner has prayed, inter alia, that:

(2.) So as to appreciate and consider the relief prayed for by the petitioner and the decision of the respondent authority, it would be necessary to take into account some of the relevant facts.

(3.) It is noticed from the memo of petition and the relief prayed for by the petitioner that nowhere in the memo of petition or even in the prayer clause the petitioner has prayed for appointment on compassionate ground.