SOLANKI LALITKUMAR PUNJABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Article 226 of the Constitution of India, the petitioner seeks the following prayers:-

(2.) Brief facts leading to the present petition are that the father of the petitioner Shri Punjabhai Nathubhai Solanki expired on 12/3/2004 and the petitioner had given an application dtd. 30/4/2004 for appointment on compensate ground. It is the case of the petitioner that he had written a letter to the Police Officer, Sabarkantha, Himmatnagar on 24/10/2007 by annexing his SSC certificate. That on 18/11/2008, the application of the petitioner was rejected on the ground that he did not possess the minimum qualification of SCC and, therefore, the petitioner had made several oral representations to the concerned authorities to reconsider the impugned decision, but the same has not been considered. Hence, the said impugned decision is under challenged in this petition.

(3.) Heard Mr.N. V. Gandhi, learned counsel appearing for the petitioner and Mr.Meet Thakkar, learned Assistant Government Pleader appearing for the respondent - State Authorities.