BHARTIBEN INDULAL JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr.Shakeel Qureshi for the petitioner and learned Assistant Government Pleader Ms.Ritu Guru for the respondent - State and its Authorities at length.

(2.) What the petitioner has prayed by filing the present petition is to direct the respondent Authorities to pay to her the family pension upon the death of one Gatubhai Dwarkadas Joshi who died on 02.05.2015.

(3.) The petitioner happens to be the niece of said deceased Gatubhai Dwarkadas Joshi. The deceased was serving as Assistant Teacher in Sangramsinhji High School, Gondal, and was unmarried. It is the case of the petitioner that the deceased was residing with the petitioner and her mother who were the family members of the deceased. It is stated that on 06.08.2004, during his life, the deceased had filled up a nomination form as per State Government Resolution dated 28.04.1984, nominating the petitioner for the purpose of family pension. Said Gatubhai Dwarkadas Joshi died on 02.05.2015. The petitioner thereafter obtained an heirship certificate under Rule 166 of the Gujarat Civil Services (Pension) Rules, 2002.