THAKORE RAJUSINH JORAJI Vs. SENIOR DIVISION COMMERCIAL MANAGER

JUDGEMENT

(1.) In a benevolent welfare policy of the State, with a view to ensure and achieve its underlying object, can 'a son' be construed as including 'a grandson'. This question arises in the context of simple facts where the petitioner herein seeks a relief to direct the railway authority to transfer the buckle to act as a Porter on the railway station in his name.

(2.) By invoking jurisdiction of this Court under Art. 226 of the Constitution, the petitioner has therefore prayed to quash order dated 13th Oct., 2015 of respondent No.1 - Senior Division Commercial Manager, Western Railway, Ahmedabad, whereby the claim of the petitioner required to be considered by the authorities in light of order passed by this Court in the previous petition, came to be was negatived.

(3.) Hailing from the poor strata of the society, the grandfather of the petitioner Kacharaji Chaturji Thakore was Porter at Railway Station, Mehsana, providing such services. The railway authorities had authorised him by issuing a Badge No.163. Said Kacharaji died on 23rd Aug., 1989. The elder son of Kacharaji named Joraji, father of the present petitioner, passed away on 01st Feb., 2012.