VISHAL KESHUBHAI CHUDASAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.D.M.Devnani, learned Assistant Government Pleader, waives service of notice of Rule for the respondents.

(2.) The challenge in this petition preferred under Article 226 of the Constitution of India, is to the decision taken by respondent No.5- the Gujarat Subordinate Services Selection Board, whereby, the application of the petitioner for appointment on compassionate grounds has not been considered in view of the new policy formulated by the State of Gujarat, as laid down in Government Resolution dated 05.07.2011.

(3.) The factual matrix of the case may be briefly summarised as below: