M M KASHYAP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Dabhi, learned AGP waives notice of Rule for respondent.

(2.) WITH the consent of the learned advocate for both the sides, the matter is finally heard.

(3.) THE short facts of the case appear to be that the father of the petitioner was serving as Assistant Sub-Inspector of Police in SRP group No. 8, Gondal, had expired on 01. 07. 2000 while on duty. On 09. 02. 2001, the petitioner applied for compassionate appointment. The application of the petitioner was rejected vide order dated 02. 06. 2007. It is under these circumstances, the present petition.