BHAVAN BHARATKUMAR VAISHNAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mrs. T. M. Shaikh. LAGP waives service of Rule for the respondents.

(2.) The mother of the petitioner died on 20-8-1992 when she was in service of the respondent-State. Thereafter, the petitioner applied for being appointed on compassionate grounds. At the time of death of petitioner's mother, she (the mother) had put in more than 19 years service. The petitioner applied for appointment in the service of respondent No. 2 in the prescribed form setting out all the details. Looking to her qualifications, she requested for being appointed on compassionate grounds as a Clerk or Clerk-Typist, which is a Class- III post

(3.) The Department concerned rejected the application of the petitioner on the ground that the income of the family of the petitioner is more than Rs. 1,500/- per month as per the guidelines issued by the Government in its confidential letter G. A. D. No. Recruitment-1087/B.S-7-K dated 16-2-1991.