SAGAR CHANDRAKANT ZAVERI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Pranav Dave, learned AGP waives service of notice of rule on behalf of the respondent State.

(2.) WITH the consent of the learned Advocates appearing for the respective parties, this matter is taken up for Final Hearing today.

(3.) BY way of this petition under Article 226 of the Constitution of India the petitioner has prayed for an appropriate writ, order or direction to quash and set aside the impugned communication dated 9th April 2008 passed by the respondent nos. 1 and 2 rejecting the application of the petitioner for compassionate appointment on the death of his father who was serving in the respondent no. 3 University, relying upon the Government Resolution dated 10th March 2000.