MOHINIBEN RAJESHKUMAR THAKUR Vs. THE SECRETARY

JUDGEMENT

(1.) This petition is filed challenging inaction on the part of the respondents in not releasing family pension in favour of the petitioner.

(2.) Brief facts, are as under: Husband of the petitioner was appointed as a Medical Officer on ad-hoc basis on 21/4/1998 and posted at Primary Health Centre, Khopala, Tal: Gadhada, Dist: Botad. It is the case of the petitioner that husband of the petitioner has cleared the examination of GPSC on 20/7/2012 and therefore, his services were continued as Medical Officer at Kharagodha, Primary Health Centre. Husband of the petitioner expired on 5/4/2019 during his service tenure and therefore, the petitioner made an application for release of family pension and other retiral benefits. No Due Certificate issued by respondent is also placed on record. As no response is received, the present petition is filed.

(3.) Heard learned advocate Mr.Bhuvnesh Gahlot for the petitioner, learned Assistant Government Pleader Ms.Nirali Sarda for respondent Nos.1 to 4 and learned advocate Ms.Harshal Pandya for respondent No.5.