KIRITSINH MOHABBATSINH RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Mishra, learned advocate for the petitioner and Mr.Pandya, learned advocate for respondent No.2.

(2.) In present petition, the petitioner has prayed, inter alia, that:

(3.) At the outset, it is necessary to note that present petitioner had earlier filed one petition, i.e. Special Civil Application No.1062 of 2012 wherein also the petitioner had prayed for direction against the nagarpalika to grant appointment on compassionate ground. The petition came to be disposed of by this Court vide order dated 26.3.2012 which reads thus: