BHAILALBHAI PRABHUBHAI PATEL Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) THE petitioner has made following prayers in para 6 of the petition filed under Article 226 of the Constitution of India.

(2.) AT the outset, learned advocate Mr. Kapadia for the petitioner stated that the prayers except the claim of commuted value of pension and interest on delayed payment of gratuity are not pressed.

(3.) THE petitioner was given benefit of pension under order dated 4.11.1997 at Annexure -LL. The Court is informed that pending the petition, the petitioner expired on 10.4.2004. Learned advocate Mr. Kapadia states that heirs of the petitioner were permitted to be brought on record.