SOLANKI NATVARLAL NANJIBHAI Vs. STATE OF GUJARA

JUDGEMENT

(1.) The present petition is submitted under Articles 226 and 227 of the Constitution of India for seeking following reliefs:

(2.) The case of the petitioner is based upon the fact that father of the petitioner was working with respondent on the post of Head Master in the Primary School at Ucharpi. The father while on duty has expired on 25.07.2004. Upon such demise of father, one office order came to be issued on 05.08.2004 intimating the petitioner to put forward his claim for being appointed on compassionate basis in stipulated period and pursuant to which the petitioner has applied for seeking employment on compassionate ground in the prescribed format alongwith covering letter dated 11.09.2004. So much so the respondent Panchayat has also forwarded the application of petitioner to respondent No.1 on 09.03.2005. On 20.12.2005, after receiving intimation from respondent No.1 to provide for certain information, the petitioner also supplied the same and in true letter and spirit the petitioner has complied with every formality and followed the instructions. The documents were also demanded which have been supplied to the authority as can be seen from a communication dated 07.06.2006.

(3.) This petition has been entertained by this Court by issuing Rule on 15.09.2009 and after the same, it has come up for consideration today before this Court in which learned advocate Mr.Jayraj Chauhan has represented the petitioner, learned Assistant Government Pleader Mr.Bhargav Pandya represented the State authority and learned advocate Mr.U.M.Shastri represented respondent No.2.