STATE OF MAHARASHTRA Vs. SACHIN S HUNDEKARI

JUDGEMENT

(1.) The only question to be determined in this Petition is essentially a question of law relating to the effect of a concession granted by Counsel on behalf of a party to Court which is not in accordance with law.

(2.) The Respondent is the grandson of a Freedom Fighter who was honoured under the Freedom Fighter scheme launched by the Union of 2 RPT.(ST).11490/10-WP.7955/06 India. The widow of the Freedom Fighter who is the Respondent 's grandmother nominated the Respondent for Government service.

(3.) The Respondent made an application for service. An inquiry report was called for. The inquiry report shows that the Respondent was dependent on the said widow, his grandmother. His grandmother had expired by then. The Respondent 's application was rejected for nomination for Government service.