TARIK ALIKHAN GAGDANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Pranav Trivedi, learned Assistant Government Pleader, waives service of notice of Rule on behalf of respondents Nos.1 to 3. On the facts and in the circumstances of the case and with the consent of the learned advocates for the respective parties, the petition is being heard and finally decided, today.

(2.) This petition, under Article 226 of the Constitution of India, has been filed with the following prayers:

(3.) Briefly stated, the relevant facts of the case are that the father of the petitioner, who was serving as driver, expired in harness on 22.11.2008.