JAYAWANTABAI Vs. SENIOR MANAGER

JUDGEMENT

(1.) Hearing was conducted through Video Conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Rule made returnable forthwith. Heard finally by the consent of learned counsel appearing for the parties.

(3.) This petition challenges the order dated 05.04.2019 holding that the deceased Ashok Hiraman Bankar before his death did not nominate anyone for entitlement for the terminal benefits.