RANJITKUMAR MAGANLAL GURJAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Utkarsh Sharma, learned Assistant Government Pleader waives service of notice of Rule for and on behalf of the respondent - State.

(2.) With the consent of the learned advocates for the respective parties, the petition is taken up for final hearing today.

(3.) In this petition, under Article 226 of the Constitution of India, the son of the deceased has prayed for lump- sum compensation in lieu of compassionate appointment. The petitioner has also prayed for granting of lump-sum compensation by virtue of the policy dtd. 5/7/2011.