HANSABEN P DOBARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India the petitioner has prayed for an appropriate Writ, direction and/or order quashing and setting aside the impugned order 19. 02. 2001 and 10. 09/10. 2001 and to appoint the petitioner on compassionate ground.

(2.) TODAY when the matter is taken up for final hearing, Mr. Pranav Dave, learned AGP has placed on record orders dated 04. 11. 2004 and 09. 11. 2004 appointing the petitioner as Class III Jr. Clerk on compassionate ground by giving age relaxation, on fixed term salary for a period of five years and thereafter, to consider the case of the petitioner for permanent appointment subject to satisfactory performance and availability of post. Orders dated 04. 11. 2004 and 09. 11. 2004 are directed to be taken on record. In view of above, no order is required to be passed in the present petition and in view of subsequent development, present petition is disposed of. Rule discharged.