RAJUBEN BHALABHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed seeking direction to the respondents to consider the case of petitioner for grant of benefit under Resolution dtd. 5/7/2011. The resolution dtd. 5/7/2011, is for grant of lump-sum compensation in lieu of compassionate appointment.

(2.) Brief facts referred in the petition are as under:

(3.) Heard Mr. Amit Joshi, learned advocate for the petitioner. He submitted that in view of Government Resolution dtd. 5/7/2011, the petitioner is entitled for lump- sum compensation in lieu to compassionate appointment, therefore, the respondents may be directed to consider the application which the petitioner had preferred earlier and further direct to grant appropriate compensation as per Government Resolution dtd. 5/7/2011. He submitted that the decision dtd. 12/4/2010 rejecting the application of petitioner seeking compassionate appointment on the ground that the petitioner having financial stability is erroneous because the authority who rejected application has erred in not considering the certificate of District Development Officer. He submitted that as per the certificate issued, the recommendation was given by District Development Officer, Surrendrangar to consider the case of the petitioner for compensation in lieu of compassionate appointment. He, therefore, submitted that appropriate directions may be issued to consider the case of the petitioner to grant benefit of compensation under G.R dtd. 5/7/2011.