HARSHABEN MAHENDRABHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader Mr. Neeraj Ashar waives service of Rule for the respondents.

(2.) This petition is moved by the petitioner on behalf of his daughter who lost her husband on 10.6.2010.

(3.) Husband of the daughter of the petitioner was Auditor in the office of the District Registrar, Jamnagar. While in service, he passed away.