NIMUBEN AMUBHAI CHAUHAN Vs. GUJARAT MARITIME BOARD

JUDGEMENT

(1.) As both the petitions are raising identical issues and hence, at the request of both the parties, the matters are taken up for joint hearing and disposal. The facts are extracted from lead matter being Special Civil Application No.18833 of 2018.

(2.) This petition under Article 226 of the Constitution of India is filed for the purpose of claiming lump-sum compensation as per the policy of the Government as well as the Board for giving such benefit on compassionate ground.

(3.) Learned advocate for the petitioner submitted that the petitioner before the Court is widow of deceased employee of the respondent-Gujarat Maritime Board (for short "board"), who expired while in service and therefore, as per the policy of Board an application for lump-sum compensation was made. Such application was not considered by the respondent-board and hence, the petitioner was constrained to file a petition before this Court being Special Civil Application No.9326 of 2018 and this Court by recording reasons has disposed of such petition by an order dtd. 25/6/2018 to consider the case of the petitioner for lump-sum compensation.