SAVITABEN Vs. SECRETARY, ROAD AND BUILDING DEPARTMENT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Soaham Joshi learned AGP waives service of notice of Rule on behalf of the respondent Nos.1 to 3, Mr.H.S.Munshaw learned advocate learned advocate waives service of notice of Rule on behalf of the respondent Nos.4 and 5.

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

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner-widow of the deceased has prayed for a direction that the action of the respondents in not considering the claim of the petitioner for lump-sum compensation in lieu of compassionate appointment is arbitrary.