MANJULABEN K MESWANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner herein is aggrieved by the inaction on the part of the respondents by not regularizing family pension and not paying the legitimate amount of gratuity to which, the petitioner's husband was legally entitled. Being aggrieved by the aforesaid inaction, the petitioner herein is constrained to approach this Court under Article 226 of the Constitution of India and has prayed for the following reliefs:

(2.) Heard Ms. Vilas A. Purani, learned advocate appearing for the petitioner, Ms. Pooja K. Ashar, learned AGP appearing for the respondent Nos.1, 2 and 4, Ms. Khyati P. Hathi, learned advocate appearing for the respondent No.3 and Mr. Rajesh M. Chauhan, learned advocate for Mr. H.S. Munshaw, learned advocate appearing for the respondent No.5.

(3.) Briefly stated that the petitioner's husband was appointed as Talati-cum-Mantri with effect from 19/6/1970 in the office of the respondent No.4 on ad-hoc basis and his services came to be regularized with effect from 23/11/1974.