MAHENDRABHAI BHANABHAI PATEL LEGAL HEIRS OF BHANABHAI GUMANBHAI PATEL Vs. RANGE FOREST OFFICER, VAJPUR AND OTHERS

JUDGEMENT

(1.) The prayers made in the present petition are perplexing. On being inquired from learned Advocate Mr. Tandel appearing on behalf of the petitioner about his prayers, he has submitted that the petitioner is seeking compassionate pension.

(2.) During pendency of the present petition, the petitioner expired on 13.05.2014 and, therefore, by order dated 10.07.2014 passed in Civil Application No.7230 of 2014 this court permitted the legal heir of the deceased petitioner to bring on record of the petition.

(3.) For the sake of convenience the facts pertaining to the service of the petitioner are taken from the impugned order dated 27.02.2004, by which the request of the petitioner for compassionate pension is rejected.