DIPESH RASIKLAL PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By preferring this petition under Article 226 of the Constitution of India, the petitioner has prayed for the issuance of a Writ of Mandamus or any other appropriate Writ or direction, quashing and setting aside the impugned order dated 28.09.2007, passed by respondent No.3, whereby the benefits of the Government Resolutions dated 10.03.2000 and 07.09.2002, have not been extended to the petitioner.

(2.) The brief factual background in which the petition is filed is as below:

(3.) The respondents reconsidered the matter as per the order of this Court and passed the impugned order dated 28.09.2007, stating that as the petitioner did not fall within the purview of the Government Resolution dated 10.03.2000, as amended by the Government Resolution dated 07.09.2002, his case could not be considered for the grant of compassionate appointment. Aggrieved thereby, the petitioner has approached this Court.