KRUTIKA DEVANG VAIDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Thakker, learned AGP waives service of notice of Rule. With the consent of the learned Counsel appearing for both the sides, the matter is finally heard today. In view of the directions issued hereinafter, the presence of respondent No. 4 may not be required at this stage.

(2.) THE petitioner, by this petition, challenges the order dated 15. 7. 2009 Annexure-A, issued by respondent No. 2, whereby the compassionate appointment has been denied to the petitioner on the ground that keeping in view the income of the family, the position cannot be said as pitiable.

(3.) HEARD Mr. Anjaria, learned Counsel for the petitioner and Ms. Thakker, learned AGP for the State Authorities.