JAGDISHBHAI HIRABHAI VAJA Vs. GUJARAT MARITIME BOARD

JUDGEMENT

(1.) Heard Ms. Dhruvi Desai, learned advocate for Ms. Harshal N. Pandya, learned advocate appearing for the petitioner, and Ms. Reeta Chandarana, learned advocate appearing for the respondents.

(2.) By way of the present petition, petitioner herein has prayed for the following reliefs:

(3.) It is the case of the petitioner that the father of the petitioner, viz. Hirabhai Jhaverbhai Vaja, was working as Oilmen with the respondent - Gujarat Maritime Board, expired on 8/10/2008, when he was in service, leaving behind a widow, two daughters and a son. Thereafter, the petitioner herein applied for lump-sum compensation to the respondent authority by an application dtd. 8/12/2008, which is duly produced at Page-28. An Undertaking is also attached with the said application, which is duly produced at page-32.