- (1.) By this writ -application under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs: - "(A) Your Lordship/s be pleased to admit/allow the present writ petition, in the interest of justice; (B) Be pleased to quash and set aside the impugned order at Ann. A, forthwith, in the interest of justice; (C) Be pleased to declare null and void the Letter dated 7.11.2015 issued by the Resp. No.3, herein, in the interest of justice; (D) Be pleased to issue a writ of mandamus or a writ of certiorari or any appropriate writ, order or direction and directing to the respondent no.1 to 4 to implement the Govt. Resolution DTD. 5.7.2011, forthwith, in case of the petitioner Husband of Deceased Madhuben Vasiya, forthwith, in the interest of justice. (E) Pending, admission and final disposal of the present petition this Hon Court may be pleased to grant prayer in terms of paragraph 8(D), in the interest of justice; (F) Any other and further relief/s may kindly be granted in the interest of justice."
(2.) The facts of this case may be summarized as udner: -
(3.) The wife of the petitioner was appointed as a Cook i.e. class IV employee in the respondent No.4 -Ashramshala vide order dated 1st August, 1998. She was appointed in the regular pay scale. On 24th November, 1999 the appointment was approved. The Ashramshala i.e. the respondent No.4 is a 100% Grant -in -Aid institution. The wife passed away on 27th October 2010, leaving behind the husband i.e. the petitioner and a son. The husband is before me praying for an appropriate writ or direction that on the demise of his wife, the State Government should pay a lump -sum amount by way of compensation to the family in terms of the Government Resolution dated 5th July, 2011 (Annexure 'B' to this Petition).;