ROSHNI Vs. MUNICIPAL COMMISSIONER, NAGPUR

JUDGEMENT

(1.) Heard.

(2.) The petitioner has approached this Court seeking Writ of Mandamus against the respondent-Corporation, directing it to give appointment to the petitioner on compassionate ground.

(3.) According to the petitioner, Shri Ishwar Hate, who was working as 'Safai Kamgar' with the Corporation died in the year 1995 and Sau.Rajani wife of Ajay Vyas, claiming to be the niece of Shri Ishwar Hate, applied for appointment on compassionate ground, however, she could not get appointment till 2016 when she gave up her claim in favour of the petitioner. According to the petitioner, though she is entitled for appointment on compassionate ground as per the recommendations of the 'Lad and Page Committee' and though she is pursuing her claim with the respondents, till date her claim is not considered.