LINABEN ARUNBHAI MISTRY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioner with following prayers:-

(2.) At the outset, it is brought to the notice of the Court that the petitioner, widow of the employee has already made a representation on 02.03.2021, Annexure-J to the petition.

(3.) Considering the submission of learned advocate regarding the benefits being made available to the co- employee of the late husband of the petitioner, it would be appropriate to direct the respondents to take into consideration the facts and circumstances as narrated in the application dated 02.03.2021 and convey the outcome of the application dated 02.03.2021 to the petitioner within a period of three months from the date of receipt of copy of this order.