KARIMULLA NASRUDIN DIVAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Soni, learned Assistant Government Pleader waives notice of rule and with the consent of the advocates appearing for both the sides, matter is finally heard today.

(2.) THE petitioner by this petition challenges the order dated 7th August, 2009 Annexure-C passed by the State Government whereby the compassionate appointment has been denied to the petitioner on the ground that the family of the petitioner is receiving pension of Rs. 5,800/- and the retiral benefits of Rs. 6,17,047/- were paid and the amount of Rs. 66,815/- was paid out of LIC policy.

(3.) HEARD Mr. Gohil for the petitioner and Mr. Soni, learned Assistant Government Pleader for the State Authorities.