PUSHPABEN SURESHBHAI PATHAK Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) Heard learned advocate for the petitioner and Mr. Devnani, learned AGP.

(2.) In present petition, the petitioner has prayed, inter alia, that:

(3.) The petitioners are heirs/ legal representatives of the deceased employee (Mr. S.H.Pathak) who was an employee in the office of the District Development Office (respondent No.1).