ROSHAN VITTHAL KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) Petitioner No.1 is the son of the deceased Class-IV employee - Vitthal Kale, who died while in service with respondent Nos.2 & 3. Vitthal Kale passed away on 12/02/2001. Petitioner No.1 became 18 years of age on 09/06/2013.

(3.) Petitioner No.2 is the elder sister of petitioner No.1. She became 18 years of age on 18/03/2005. It is stated that the mother of the petitioners renounced home prior to the demise of her husband Vitthal Kale. There are two more younger sisters, who are together with the petitioners and all four of them have been rendered orphans, at a very early age.