HIMMATBHAI SOMABHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed seeking the following prayers:

(2.) On perusal of the prayer clause made in the writ petition indicate that the petitioner is seeking direction to declare him the legitimate nominee, who would be entitled to pension alongwith all consequential benefits.

(3.) The facts raised in the writ petition suggest that the petitioner is a younger brother of late Shri Dineshkumar Somabhai Makwana, who was working with the respondent No.4-Ahmedabad Municipal Corporation and during the course of his employment, he passed away on 7/8/2020. The petitioner filled in the form of nominee and suggested the name of his mother as nominee. It is the case of the petitioner that he may be declared as legitimate nominee to get the pension, after demise of his elder brother.