BHIL CHIMANBHAI KOYAJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Returnable today.

(2.) Considering the issue involved and with the consent of Counsel of both parties, the Petition is taken for final hearing and disposal today.

(3.) This petition is filed challenging the action of the Respondents denying benefit of the Government Resolution dtd. 5/7/2011 to the Petitioners. It is also prayed that the Respondents may be directed to offer compassionate appointment to any one member of the family, as the respective husbands of the respective Petitioners died during their service. The service details of the deceased who were in service of the Respondents are as under: <IMG>JUDGEMENT_1161_LAWS(GJH)7_2023_1.jpg</IMG>