CHHANABHAI KOYABHAI MACHHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, initially, the petitioner has prayed for the following main reliefs:

(2.) During the pendency of the present petition the original petitioner workman died on 6/2/2021 and hence his heirs are brought on record as per order dtd. 17/11/2021 and therefore the prayers of reinstatement of the workman on original post will not survive. The petitioner has submitted that considering the length of service, the period of litigation the reasonable amount of compensation is required to be granted to the heirs of the workman in lieu of reinstatement. Therefore, the amendment has been made by adding the following prayer.

(3.) SUBMISSION OF THE RESPONDENT: