VIJAYENDRA DILIPBHAI THAKER Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Shivang Shukla, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondent No. 1.

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

(3.) BY way of this petition under Article 226 of the Constitution of India, petitioner has prayed for an appropriate writ, direction and order quashing and setting aside the impugned order dtd. 7/7/2008 passed by the respondent No. 1 as well as the communication dtd. 7/1/2009 issued by the respondent No. 2 and to direct the respondents authorities to reconsider the case of the petitioner for giving him appointment on compassionate ground considering the relevant policy and circular which were prevalent at the relevant point of time when the application was made by the petitioner.