VISHNUBA MAHENDRASINH RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the petitioner Mr. B.K. Oza and learned AGP Mr. Utkarsh Sharma.

(2.) Draft amendment granted. During the course of hearing draft amendment has been tendered by Mr. Oza, learned advocate for the petitioner by which an amendment is prayed for in the prayer clause challenging the order of dismissal of the deceased Mahendrasinh Rathod - husband of the petitioner.

(3.) Initially, the petitioner who is a widow of the deceased Mahendrasinh Rathod had approached this court for a direction to the respondent authorities to release pensionary benefits in favour of the petitioner and also arrears of pensionary benefits. Realising that unless and until the dismissal of deceased Mahendrasinh Rathod is set aside, the relief as prayed for originally cannot be granted, the learned counsel for the petitioner has moved the amendment challenging the order of dismissal of deceased Mahendrasinh Rathod dtd. 24/3/2008.