RASHMI Vs. COMMISSIONER DEPARTMENT OF FOOD AND CIVIL

JUDGEMENT

(1.) Government Advocate is directed to take notice. Heard Shri Shriharsh A. Neelopant, learned counsel appearing for petitioner and Smt. Veena Hegade, learned Government Pleader appearing for respondent.

(2.) Petitioner is seeking for following reliefs:

(3.) Grievance of the petitioner is that her father was working as a Deputy Tahasildar at Ron and due to cardiac arrest he expired on 26.05.2014 and as such, an application was filed seeking appointment on compassionate ground, claiming that she is the only daughter and as such, she may be provided appointment on compassionate ground.