SHAKINABEN MAMADBHAI HALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the request of the parties, matter is taken up for final hearing. Rule. Mr. Ishan Joshi, learned Asst. Government Pleader waives service of notice of rule on behalf of respondent - State.

(2.) In this petition under Article 226 of the Constitution of India, petitioner has prayed as under;

(3.) Petitioner is a widow of a deceased daily wager who was employee under the Forest Range, Bhachau in the year 1985. He died on 27.02.2012. The deceased - husband had completed 27 years of service and, therefore, was entitled to the benefit of the Government Resolution dated 17.10.1988. The wife of the petitioner has came forward with the aforesaid prayer that had her husband been granted the benefit of the Government Resolution dated 17.10.1988, he would have earned pension and consequently petitioner would earn family pension.