VARSHABEN HITESHBHAI DOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Supehia for the petitioner and Ms. Manisha Lavkumar, learned assistant government pleader for the respondent authorities.

(2.) Rule. With consent of the learned advocates for both the sides, this petition is taken up for final hearing today itself.

(3.) In this petition, the petitioner is the widow serving as a junior clerk in the labour court since 1996. The petitioner was appointed on compassionate grounds since her husband died in harness on 16.4.1995. The petitioner, by letter dated 3.12.1996, made a request to the respondent no.2 to grant her the benefits of the Group Insurance Scheme since her husband died while in service which demand was refused by letter dated 14.12.1998 wherein it has been stated that since the amount of contribution towards the scheme for the month in which the husband of the petitioner was not taken, she would not be entitled to the above scheme inasmuch as he was not a member of the Scheme.Thereafter, respondent no.2 by letter dated 18.2.1999 recommended that the petitioner is entitled to the amount under the scheme. However, by letter dated 30.8.2000, the petitioner has been denied the amount as aforesaid finally and hence the petitioner has approached this court by way of this petition.