RAJESHKUMAR PAULBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri Pranav Dave, learned AGP waives service of rule on behalf of the respondents.

(2.) WITH the consent of the learned advocates appearing on behalf of the respective parties, the present Special Civil Application is taken up for final hearing today.

(3.) BY way of the present petition under Article 226 of the Constitution of India the petitioner has prayed for an appropriate writ, order or direction quashing and setting aside the impugned communication dated 02/09/2008 by which the application of the petitioner for appointment on compassionate ground as a Driver has been rejected.