TUSHAR JAGDISHCHANDRA VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the present writ petition, the petitioner has challenged the communication dated 3rd February, 2011 whereby, the respondent-State has rejected the proposal of the Junagadh District Panchayat -respondent No.2 for the appointment of the petitioner on compassionate appointment on the ground of the financial condition of the family of the present petitioner.

(2.) The brief case of this petition is as under :-

(3.) The mother of the present petitioner was serving as Health Visitor in Primary Health Centre at Sardargadh, Tal. Manavadar under the control of the Junagadh District Panchayat. She expired on 12th June, 2004. The petitioner being the eligible and qualified dependent of deceased Saralaben, applied for his appointment on any post of Class III on compassionate grounds on 24th June, 2004.