STATE OF GUJARAT Vs. ARJUNKUMAR KANTILAL KATARIA

JUDGEMENT

(1.) The present Letters Patent Appeal has been filed by the State of Gujarat, on being aggrieved by oral judgment dated 16.01.2017 passed by the learned Single Judge. By the impugned judgment, the learned Single Judge has directed the appellant to process the application of the petitioner, respondent herein for appointment on compassionate basis as per the Scheme applicable at the relevant point of time and appoint the petitioner on compassionate grounds on applicable lower post.

(2.) The brief facts of the case are as under:

(3.) It was the case of the petitioner-respondent herein that his sisters had given No Objection letter. Further, even the Sarpanch of Lalavada Gram Panchayat had issued a Certificate dated 02.08.2008 stating that the economic condition of the petitioner was weak and that there was no other source of income.