KALAVATIDEVI RAMPRAVESH BALDEV BHAGAT Vs. CHIEF SECRETARY

JUDGEMENT

(1.) Draft amendment is allowed. Petitioner to carry out the same within a period of three days from today.

(2.) Heard the learned Advocate, Mr. P.H. Pathak, appearing on behalf of petitioner and learned AGP, Mr. Dabhi, appearing on behalf of respondent No. 1.

(3.) The petitioner has challenged the order dated 20.10.2005, wherein, the respondent has taken the decision that petitioner is not entitled for the compassionate appointment on the ground that petitioner is not having requisite qualification as per the Government Resolution dated 16.3.2005 for the appointment in the post of class IV. The respondent has come to conclusion that petitioner is not possessing SSC educational qualification and, therefore, compassionate appointment cannot be offered to the petitioner.