PRAMOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned counsel for the parties, writ petition is taken up for final hearing at admission stage.

(2.) By way of present petition, filed under Article 226 of the Constitution of India, the petitioner has prayed that respondent Nos. 2 and 3 be directed to give effect to the letter dated 28-7-2006 and circular dated 24-8-2006 prospectively i.e. from the dates on which those are issued and to consider the case of the petitioner for appointment on compassionate ground, as per the scheme existed on the date of submission of application by the petitioner i.e. 29-6-2006 and that they be further directed to issue appointment order in favour of the petitioner.

(3.) The facts giving rise to the present petition are as under;