MOHAMAD IMRAN IBRAHIMBHAI GHANCHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed challenging the communication dtd. 18/11/2021 issued by the respondent-Dholka Nagarpalika to the petitioner refusing to pay lump-sum compensation introduced by the State Government vide Government Resolution dtd. 5/7/2011.

(2.) Learned advocate appearing for the petitioners has submitted that the mother of the petitioners was not paid the retirement benefits such as provident fund, gratuity and accordingly, since the amounts are not being paid by the State Government, the respondents may be directed to pay lump-sum compensation in view of the resolution dtd. 5/7/2011.

(3.) The facts suggest that the father of the petitioner passed away on 17/11/2005, while working as Peon in Dholka Nagarpalika. Thereafter, by the communication dtd. 17/3/2019, the mother of the petitioners requested the Chief Minister that the lump-sum compensation may be offered to her sons. Thus, after a period of 14 years from the death of her husband, the communication dtd. 17/3/2019 is addressed to the Chief Minister for claiming the lump-sum compensation by the petitioner.