SHIVAJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule, made returnable forthwith.

(3.) The petitioner claims that he is nominee of freedom fighter namely Dhondiram Tryambak Kale. The freedom fighter Dhondiram Kale died in the year 1970. Vide clause 4 of government Circular dated 4th March, 1991 wife of deceased freedom fighter, namely Asrabai was entitled to nominate a person for the purpose of employment. Asrabai nominated Rajendra Govind Wable on 11-3-1992, who happened to be son of sister of deceased Dhondiram. Asrabai thereafter decided to cancel nomination issued in favour of Rajendra by nominating present petitioner namely Shivaji Ramrao Pawar. Accordingly, the petitioner was nominated by Asrabai on 29-11-2004. The State Government by a communication dated 22nd November, 2004 addressed to the Collector, Aurangabad, granted approval to the change in nomination by Asrabai by way of last opportunity and as an exceptional case.