GHANSHYAMBHAI DIPALBHAI DHARAJIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Thakker, learned AGP waives service of notice of Rule for respondents No. 1 and 2. In view of the directions given hereinafter, the presence of respondent No. 3 shall not be required at this stage.

(2.) THE petitioner, by this petition, challenges the order dated 24th September, 2009 passed by the State Government, whereby the application of the petitioner has been rejected for compassionate appointment on the ground of the income of the family of pension of Rs. 5,569/- per month and the retiral benefits paid to the family of the deceased of Rs. 12,61,936/ -.

(3.) UPON hearing Mr. Gidiya, learned Counsel for the petitioner and Ms. Moxa Thakker, learned AGP for the respondent State Authorities, it appears that the issues which arise for consideration in the present case are covered by the decision of this Court dated 2. 11. 2009 in Special Civil Application No. 11243 of 2009 and allied matters. This Court, in the said decision, inter alia, observed at paragraphs 8 to 13 as under:-