NARAYANBHAI BHAGWANBHAI SOLANKI 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 directing respondent Nos. 1 and 2 to pass necessary orders appointing the petitioner in Class IV category in the Judicial cadre of Junagadh District on compassionate ground.

(2.) TODAY when the matter is taken for final hearing, Mr. Pardiwala, learned Advocate appearing on behalf of respondent Nos. 2 and 3 has stated at the Bar that the petitioner is already appointed purely on temporary and ad-hoc basis in the pay scale of Rs. 2550-55-2660-60-3200/- and other allowances as admissible as per Rules, by order dated 31. 01. 2004. He has produced on record the order dated 31. 01. 2004 passed by the concerned District Judge, Junagadh, which is directed to be taken on record.

(3.) IN view of above, no further order is required to be passed as the petitioner is now already appointed. Accordingly, present petition is disposed of in view of subsequent development. No costs. Rule discharged.