KAMLESH KUMAR Vs. MULJIBHAI JETHABHAI PARMAR

JUDGEMENT

(1.) HEARD learned Counsel Shri Raval for the petitioner. Rule. Shri Makwana, learned A. G. P. waives service of notice of rule for the respondents.

(2.) THE petitioner, son of a deceased Government employee died in harness, approached this Court under Art. 226 of the Constitution of India, challenging the order dated 18-4-2007 passed by the respondent denying him compassionate appointment on irrelevant and extraneous considerations and has prayed for issuance of appropriate writ of mandamus or any other order directing the respondents to appoint the petitioner on compassionate appointment.

(3.) THIS matter was heard at length on earlier occasion and it was slated for dictation of judgment. In the meantime, learned A. G. P. Mr. Makwana was to place on record the updated compilation of Government instructions/ resolutions in respect of compassionate appointment. Today, Mr. Makwana has completed his exercise of re-constituting the bunch.