JYOTSANABEN PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Swapneshwar Goutam, learned advocate for the petitioner and Mr.Kurven Desai, learned Assistant Government Pleader for the respondents - State.

(2.) Rule returnable forthwith. Mr.Kurven Desai, learned Assistant Government Pleader, waives service of rule on behalf of the State- respondents.

(3.) By way of this petition under Article 226 of the Constitution of India, Jyotsanaben Patel, wife of the deceased employee, Balkrishna Patel, who was appointed on compassionate grounds in the year 2002 and terminated on 15/11/2008 on he not passing the departmental examinations within prescribed chances and was reinstated in service on 22/10/2015, and died on 10/4/2019, has challenged the orders dtd. 30/6/2011 refusing family pension.