DNYANESHWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith.

(3.) Undisputedly, the father of the petitioner was working as primary teacher with the Zilla Parishad, Parbhani as a confrmed employee and while in employment, he died on 06.09.2005. At that time, the petitioner was minor (aged about 6 years). The mother of the petitioner applied for appointment on compassionate ground and her name was included in the list of persons seeking appointment on compassionate ground. After the name of petitioner's mother was included in the list of persons seeking appointment on compassionate ground, the grand parents of petitioner objected for giving appointment on compassionate ground to mother of the petitioner and proposed that appointment on compassionate ground should be given to the petitioner. At that time, the petitioner was minor (aged about 8 or 9 years).