SANYUKTABEN JAGDISH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable. Mr.Utkarsh Sharma, learned AGP, waives service of notice of rule on behalf of the respondent - State.

(2.) Multiple prayers have been made in this petition, essentially the prayers of the petitioners is that the respondents be directed to finalize the Family Pension of the petitioner. Further direction is sought that the said pension amount be paid after deducting Rs.1,38,207.00deposited by the Government in this Court under an order dtd. 30/9/2009 and 8/10/2009. The case of the petitioners further is that salary of the deceased Dr.Jagdish M. Prasad including gratuity and retirement benefits from 1/1/1996 to 28/7/2007 be paid to the petitioner No.2 and the remaining 1/3rd share to the respondent No.6 on the basic pay-scale of Rs.8,000.0013,500/- effective from 1/1/1996. By way of an amended petition, prayers have been made to quash and set aside the orders dtd. 19/4/2022 and 5/5/2022.

(3.) Facts in brief are as under: