RAMPRASAD RAMPRAHAR KORI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Utkarsh Sharma learned AGP waives service of notice of Rule on behalf of the respondent State.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) The case of the petitioner is that she is the widow of the deceased Ramprasad Ramprahar Kori who was working as a daily wager. The deceased had received the benefits of the Government Resolution dtd. 17/10/1988 and pension payment order was also issued on the basis of he having earned the benefits of the resolution dtd. 17/10/1988.