REMATBEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Surbhi Bhati, learned AGP waives service of notice of rule on behalf of respondent State.

(2.) The petitioner herein has prayed to direct the respondents to give the benefit of resolution dtd. 17/10/1988 to the petitioner being legal heir of the deceased Hushensha Bachusha Fakir with effect from 1/10/1988 notionally upto 12/9/2006 including revision of pay and to give difference of salary from 13/9/2006 to 27/4/2008 including revision of pay.

(3.) The facts need not be reiterated in the present petition in view of the fact that in context of the same award where the present petitioner was also a beneficiary, this court vide oral judgement dtd. 14/2/2022 has held as under: