SANDEEPKUMAR B CHAUHAN Vs. PADRA NAGAR PALIKA

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for an appropriate writ, direction and/or order seeking compassionate appointment on the death of his father Babubhai Chauhan who is serving as Peon in the P. P. Shrof High School, Padra.

(2.) TODAY, when the petition is taken up for final hearing, Ms. Calla, learned AGP has produced on record the communication signed by the petitioner and In-charge Headmaster of P. P. Shrof High School, Padra addressed to the District Education Officer, Vadodara informing the District Education Officer, Vadodara that as the petitioner is already appointed as Peon in the aforesaid school on compassionate ground, petitioner does not want to proceed further with the present Special Civil Application. The communication dated 27. 6. 2009 is directed to be taken on record.

(3.) IN view of the above, present Special Civil Application is disposed of, more particularly, it is reported that petitioner is already appointed in P. P. Shrof High School on compassionate ground. Rule discharged.