DESAI RAJUBHAI LILABHAI Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) RULE. Ms. Krina Calla, learned AGP waives service of notice of rule on behalf of the respondent State.

(2.) WITH the consent of the learned advocates appearing on behalf of the respective parties, the matter is taken up for final hearing today.

(3.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for an appropriate writ, direction and order quashing and setting aside the impugned decision of the State Government i. e. respondent No. 3 conveyed to the petitioner by letter dated 22. 5. 2008 denying compassionate appointment to the petitioner and for directing the respondents to reconsider the decision on the appointment of the petitioner on compassionate ground considering the policy/ Government Resolution of the State Government with respect to the appointment on compassionate ground, prevailing at the time when the petitioner submitted application.