DHANKIBEN JABRUBHAI RATHVA Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Rule. Learned advocate Mr.Pradip Patel waives service of notice of rule for the respondent no.1.

(2.) By this writ petition, the petitioner is praying for a direction directing the respondent to pay the family pension to her.

(3.) The facts, which are not in dispute, are that the petitioner, who is the wife of the deceased Jabrubhai Alsingbhai Rathva, who was working with the respondent since 20 years passed away on 14/2/2003, is not being paid the family pension after his demise.