KISHANKUMAR JAYKARAN BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Swapneshwar Goutam, learned Assistant Government Pleader, waives service of notice of Rule on behalf of the respondents. On the facts and in the circumstances of the case and with the consent of the learned counsel for the respective parties, the petition is being heard and decided finally.

(2.) By preferring this petition under Article 226 of the Constitution of India, the petitioners have, inter alia, prayed to direct the respondents to consider petitioner No.1 for appointment with respondent No.3Department on compassionate grounds or, in the alternative, direct the respondentauthorities to grant lumpsum compensation to the petitioners in view of the Government Resolution dated 05.07.2011, without insistence on producing a succession certificate.

(3.) Briefly stated, the facts of the case are as follows: