LEGAL HEIRS OF BALUBEN BODHABHAI MUNTHAVA Vs. COLLECTOR

JUDGEMENT

(1.) NOTICE for final disposal made returnable forthwith. Learned Assistant Government Pleader waives service of notice for and on behalf of the respondent-State authorities.

(2.) The present writ petition has been filed seeking an order against the respondent No.1 to initiate action and recover the amount as awarded by the Controlling Authority under the payment of Gratuity Act , Morbi.

(3.) The petitioner is aggrieved by the fact that though directed by the Controlling authority, no recovery has been affected in the matter.