CHAUDHARY JIVATBEN DAHYABHAI Vs. DISTRICT PRIMARY EDUCATION OFFICER

JUDGEMENT

(1.) The petitioner, widow of one Shri Chaudhary Dahyabhai Lalubhai-a primary school teacher who died in harness on 11.09.90, has approached this Court under Article 226 of the Constitution of India seeking directions from this Court to the respondents for:

(2.) Mr K.B Pujara, learned advocate appearing for the petitioner has submitted that so far as the claim in respect of payment for the amount of LTC for the block year 1988-91 is concerned, the same is redressed as the petitioner has received the same and therefore the petition shall now survive only for the prayers as mentioned hereinabove in (i), (ii), (iv) & (v).

(3.) The facts in brief deserve to be narrated for appreciating the controversy in this matter.