REGENT COMPUTRONICS PVT. LTD.

Sumitraben Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

LINDSAY PETROLEUM CO. VS. PROSPER ARMSTRONG [REFERRED TO]
MOON MILLS LIMITED VS. M R MEHER PRESIDENT INDUSTRIAL COURT BOMBAY [REFERRED TO]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [REFERRED TO]
JAGDISHLAL VS. STATE OF HARYANA [REFERRED TO]
NEW DELHI MUNICIPAL COUNCIL VS. PAN SINGH [REFERRED TO]
STATE OF GUJARAT VS. BUDHABHAI A CHAVDA [REFERRED TO]
STATE OF UTTARANCHAL VS. SHIV CHARAN SINGH BHANDARI [REFERRED TO]
N.C. SANTHOSH VS. STATE OF KARNATAKA [REFERRED TO]
RAJESHKUMAR VISHNUPRASAD JOSHI VS. STATE OF GUJARAT [REFERRED TO]
STATE OF WEST BENGAL VS. DEBABRATA TIWARI [REFERRED TO]

JUDGEMENT

(1.) The above writ petitions are filed seeking directions to the respondent - authorities to grant compassionate Financial Assistance to the petitioners in accordance with policy dtd. 5/7/2011, and modified policy dtd. 7/4/2016.

(2.) Since the issue involved in the above group of petitions are similar, they are heard together and decided by this common judgment.

(3.) All above writ petitions are filed by legal heirs of the deceased employees who died during service with the office of the respondent - State. The details with regard to the date of joining, date of death and date of their application seeking compensation are as under: <IMG>JUDGEMENT_381_LAWS(GJH)7_2023_1.jpg</IMG>

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SUMITRABEN Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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