PRAKASH NARSINHBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the present writ petition, the petitioner has, intera alia, prayed, that:-

(2.) It is the case of the petitioner that the petitioner is meeting with the criteria of being appointed on Class-III post. The petitioner had applied for appointment on the post of Junior Clerk on compassionate ground vide application dated 05.12.2007. The respondent-School had given consent for giving appointment to the petitioner on the post of Junior Clerk vide Resolution dated 14.12.2007 and also the respondent- Trust had also given consent to give compassionate appointment to the petitioner on the post of Junior Clerk. However, the said application of the petitioner came to be rejected by the authorities of the Government vide order dated 04.07.2008 on the ground that the application preferred by the petitioner is made beyond the period of six months. Therefore, the petitioner had approached the Gujarat Secondary Education Tribunal by filing Application No.119 of 2010, whereby the Tribunal allowed the application vide order dated 08.09.2010 and respondent no.2 was directed to consider the case of the petitioner for compassionate appointment on merits.

(3.) Mr.Sandip Patel, learned advocate for the petitioner has submitted that the issue involved in the present writ petition is squarely covered by the judgment dated 09.12.2010, passed by this-?Court in Special Civil Application No.15346 of 2010, which is subsequently confirmed by Division Bench of this Court vide judgment dated 27.09.2011, passed in Letters Patent Appeal No.1369 of 2011.