LAXMIBEN BALABHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Meet Thakkar learned AGP waives service of notice of Rule on behalf of the respondent State.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) The present petition has been filed by the petitioner- wife of the deceased Balabhai Chauhan who was working as a daily wager and had joined service on 20/11/1978. After completion of 10 years of service, he was granted benefits of Government Resolutions dtd. 17/10/1988 and 1/10/1988. He died in harness on 12/1/2017. The wife made an application for lump-sum compensation in accordance with the Government Resolution dtd. 7/4/2016 on 22/6/2017. The case of the petitioner is that the said application is yet not decided.