SANJAYKUMAR BALWANT SODHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed seeking quashing and setting aside the impugned orders dated 20.06.2007, 23.01.2007 and 23.02.2007 passed by the respondent nos.1 and 2 rejecting the case of the petitioner for compassionate appointment.

(2.) The brief facts of the case leading to filing of the present petition are as under:

(3.) Learned advocate Mr.Kirit R. Patel appearing for the petitioner has submitted that the impugned action of the respondents in not granting compassionate appointment to the petitioner deserves to be quashed and set aside. He has submitted that the petitioner is S.S.C. passed and he cleared the same in the year 2002 and after clearing the same, he again preferred an application for compassionate appointment, however, the respondents have illegally rejected the same by stating that at the relevant time his family received the terminal benefits to the tune of Rs1.16 lakhs and his family was receiving a family pension of Rs.2,568/-. Thus, he has submitted that the impugned orders are required to be quashed and set aside.