DIPAK KANTILAL DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for appropriate writ, order and/or directions directing the respondents to appoint the petitioner on compassionate ground.

(2.) TODAY when the matter is taken up for final hearing, Mr. R. D. Dave, learned advocate appearing on behalf of the petitioner has submitted that the petitioner is already appointed as an Accounts Clerk by order dtd. 26/7/2004 on ad-hoc basis on fixed salary of Rs. 2500=00 per month with a condition that after five years the petitioner shall be made permanent on fulfilling the conditions mentioned in the said order. He has produced on record order dtd. 26/7/2004 and consequential order dtd. 24/12/2004 which are directed to be taken on record. In view of the above, no further order is required to be passed. Hence, present petition is disposed of.