PRAGNABEN LALITBHAI GOHEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition, filed under Article 226 of the Constitution of India, the petitioner has prayed to direct the respondent authorities to grant family pension to her as was earlier granted to the petitioner's mother after the death of her father on humanitarian ground.

(2.) It is the case of the petitioner that her father was a government employee serving as a peon with District Udhyog Center, Rajkot and he retired on 31/7/2000. Her father died on 7/7/2004 pursuant to which her mother started receiving the pension. It appears that the mother of the petition passed away on 8/2/2020. Since the family pension ceased, the petitioner has filed the present petition seeking payment of same.

(3.) Mr. Divyang Ramani, learned advocate appearing for the petitioner submitted that the case of the petitioner be considered on humanitarian grounds. He submitted that the petitioner's life has become miserable after the death of her mother as the income from family pension has suddenly stopped.