DIKPALSINH LALSINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Paras 1 and 2 XXX XXX XXX

(2.) The only question to be considered is whether the Government is justified in rejecting the application for the compassionate appointment on a mere ground of financial position of the family of the petitioner.

(3.) It appears that this Court vide order dated 24.1.2008 in Special Civil Application No. 38/08, in similar circumstances, had taken the decision, whereby the action of the authority for rejecting of the application for compassionate appointment on the criteria of income was quashed and set aside. At para 6 in the said decision, it was observed as under: