NARESHBHAI CHHAGANBHAI VALODARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Gaurang Chauhan for the petitioner and learned AGP Mr.Ayaan Patel for the respondent State.

(2.) By way of this petition, the petitioner has sought for the following main prayers :-

(3.) Considering the submissions made by learned Advocate Mr.Chauhan and having regard to the averments made in the petition, it would appear that the petitioner is seeking compassionate appointment on account of the demise of his late father on 20/2/2010 in harness. It would appear that the request of the petitioner for grant of compassionate appointment made vide application dtd. 10/3/2010 had been rejected by the respondents vide communication dtd. 23/6/2010 inter alia on the ground that the petitioner did not pass matriculation, which was the requirement for being eligible to be appointed on Class-IV post.