ATULKUMAR HARIBHAI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WITH the consent of the learned advocates appearing for both the sides, the matter is finally heard.

(2.) UPON hearing the learned advocate appearing for the petitioner and the learned AGP for the respondent authority, and the perusal of the impugned order dated 04. 07. 2008, it appears that the application of the petitioner for compassionate appointment has been denied on the ground that there is income of pension of Rs. 5307/- + other allowances to the family of the deceased employee and the family of the deceased employee has been paid retiral benefits of Rs. 6,63,774/ -.

(3.) IT appears that the issue in the present case is covered by the decision of this Court dated 02. 11. 2009 in Special Civil Application No. 11243/09 and allied matters. In the said decision, this Court inter alia observed at paras 8 to 13 as under: