PATEL DHUDIBEN SOMABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. K.B. Pujara learned counsel with Mr. H.B. Singh learned advocate for the petitioner, learned AGP Mr. Rasesh Rindani for the respondent-State and Mr.M.P.Prajapati learned advocate for District Primary Education Officer, Mehsana.

(2.) LEARNED counsel for the petitioner stated that the husband of the petitioner was in service of the respondent authorities as Primary Teacher, who died on 15.2.1994. It is indicated that the date of birth of the husband of petitioner is 1.2.1942, and thus he would have attained the age of superannuation in February, 2000. It is also indicated that the husband of the petitioner was appointed as teacher on 25.8.1966.The petitioner, who is widow, has filed this petition contending that she is not paid dues which were otherwise payable to her husband, while he was in service.

(3.) SUBJECT to above observation and liberty, the petition stands dismissed. Rule is discharged. No order as to cost.