MANJULABEN BALUBHAI BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Nidhi Vyas, learned Assistant Government Pleader, waives service of rule on behalf of the State-respondent.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for a writ of mandamus or any other writ or a direction that the respondent authorities consider the case of the petitioner for financial assistance on compassionate basis in accordance with the Resolution of the State dtd. 5/7/2011 and 4/12/2020, by which, the request has been rejected.

(3.) Mr. Yogen Pandya, learned counsel for the petitioner, would submit that the husband of the petitioner was regular unskilled worker from 16/8/1980 to 23/2/2018. He had put in service for 37 years, 6 months and 11 days. The petitioner's husband died while on duty on 23/2/2018. He had, therefore, rendered 27 years of regular service from 24/1/1991 to 23/2/2018. The claim of the petitioner is that she is entitled to financial assistance in accordance with the Government Resolutions.