HIRABEN VITHTHALBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for the respondent - State in all these petitions.

(2.) With the consent of the learned advocates for the respective parties, these three petitions are taken up for final hearing today.

(3.) In all these petitions, under Article 226 of the Constitution of India, the case of the petitioners is that their claim have been rejected by various communications on record for lump-sum compensation under the Government Resolutions dtd. 5/7/2011, 7/4/2016 and 13/10/2015 on the ground that the dependents cannot be granted such compensation on the ground that they were Daily Wagers and, therefore, they are not governed by the Scheme of the Government Resolution dtd. 5/7/2011.