KAILASHBEN BHARATBHAI BHAVSAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) While issuing notice, this Court passed the following order: "Heard learned Advocate Mr. Krishnan M. Ghavariya on behalf of the petitioners and learned AGP Mr. Hardik Mehta on behalf of the respondent-State.

(2.) The facts in brief would indicate that the father of the petitioner No.2 was working as a regular labourer appointed in the year 1976 i.e. on 21/7/1976. He died on 23/1/2020. On his death, the petitioner made an application for financial assistance in January 2020. That was rejected on 13/2/2020 on the ground that since the husband of the petitioner No.1 and father of petitioner No.2 was a daily wager, in accordance with the Clause in the resolution dtd. 5/7/2011, they were not entitled to lumpsum compensation.

(3.) Rule returnable forthwith. Ms.Surbhi Bhati, learned Assistant Government Pleader waives service of rule on behalf of the State - respondent.