KALABHAI VIRABHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the widow of a government employee who expired while in service on 27/4/2012. However, even after having served for 34 years, the widow of the deceased employee is not receiving full pensionary benefits as well as other retiral benefits including the leave encashment.

(2.) At the outset, learned advocate for the petitioner submits that at this stage the petitioner is not pressing for the relief prayed for in the prayer clause for compassionate compensation/financial assistance as it is a separate cause of action, with a liberty to file a fresh petition in case if the case of the petitioner for financial assistance is not considered by the authorities.

(3.) From the facts, it appears that the husband of the petitioner was serving as a daily wager with the respondents nos.2 and 3 since 1978 and was to retire upon attaining the age of superannuation in the year 2015. However, on 27/4/2012, the husband of the petitioner died while in service and had, by that time, rendered 34 years' service.