SACHIN CHHOTU PAWAR Vs. COLLECTOR RAIGAD

JUDGEMENT

(1.) The substratum of the matters :

(2.) Shorn of necessary details, the facts necessary to decide the matters in issue are as under :

(3.) So far as Writ Petition No. 3719 of 2019 is concerned, the petitioner had applied seeking appointment on compassionate ground to the respondent No. 2/Municipal Council Roha, Dist. Raigad. The father of the petitioner was in service of the respondent No. 2/Municipal Council, Roha, Dist. Raigad. The said application is not responded. The petitioner resides at Ramboris, Tq. and Dist. Dhule. The respondent Nos. 1 and 2 are within the territorial jurisdiction of the Principal seat at Bombay.