UMABA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed by the petitioner for following reliefs:-

(2.) The claim of the petitioner is towards the family pension to which she claims her entitlement as the husband of the petitioner had worked with the respondent-Municipality till he expired on 11/3/1998 while in service. The Court is informed that the necessary formalities at the end of the municipality has been carried out and the pension papers have also been sent to Local Fund for processing of the pension order. However, it appears that on account of variation in the name, where the name of the petitioner was Umaba, whereas in some records it was mentioned as Urmilaba, for which necessary correction was required to be undertaken.

(3.) Learned advocate Mr.Bhunesh Rupera appearing for the petitioner and learned advocate Mr.R.C.Kakkad for respondent No.3 jointly submitted that the necessary formality of change of name by publication in Gazette has already been carried out and thereafter, the amended pension papers were also sent to the Local Fund however, there is an objection with regards to the variation in the name in Adhar Card for which also the petitioner has undertaken process of correcting the name of petitioner from 'Umaba' to 'Urmilaba' According to them, such process may consume another two or three weeks.