MUKESH LABHSHANKAR JOSHI Vs. GUJARAT STATE ELECTRICITY

JUDGEMENT

(1.) Heard Mr. H.P.Dave, learned advocate for the petitioner and Mr. D.R.Dave, learned advocate for the respondent.

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

(3.) The petitioner is aggrieved by the respondent's decision of not accepting his request for his daughter's appointment on compassionate ground. He also seeks direction against the respondent that the respondent should appoint his daughter on compassionate ground.