KANTIBHAI VITTHALBHAI PATANVADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed by the petitioners for following reliefs:-

(2.) At the outset, learned advocate for the petitioners has placed reliance upon the decision of this Court in Special Civil Application No.8607 of 2022 in oral judgment dtd. 13/10/2022. He has drawn attention of this Court to the representation made in the month of October-2022 (sic.).

(3.) The Court finds that representation of October-2022 (sic.) at Annexure-C does not give out the necessary details and hence, it will be open for the petitioners to make detailed representation even if a single representation in representative capacity on behalf of surviving petitioners or surviving employees or legal representatives of the deceased employees. Once such representation is made, the office of the respondent No.5 shall grant an opportunity of hearing to the petitioners or their representatives and after that will communicate the decision of such representation within a period of eight weeks thereof. The representation to be made on or before 31/3/2023. liberty is reserved in favour of the petitioners in case of difficulty to revive this petition. The petition stands disposed of accordingly. Direct service is permitted.