RENUKA Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Petitioner No.1 is a young widow aged about 30 years, whose deceased husband Pandurang Hoge was working as a Peon on permanent basis in Sant Dyaneshwar Vidyalaya, Parbhani. Her husband Pandurang Dyandev Hoge was appointed on 22.06.1998, as a Peon. After her marriage, her name changed to Renuka Pandurang Hoge. She has fled this petition in her maiden name, as her municipal records, school records carry her maiden name. Her husband died in an accident on 08.06.2017 after putting in 19 years in employment. He was a permanent employee.

(3.) Petitioner No.1 was appointed on compassionate basis as a Peon in place of her husband on 01.08.2017, which is within less than two months of his demise. Petitioner No.2 - Head Master of the School submitted her proposal to respondent No.3 for seeking approval vide the proposal dated 02.11.2017. The petitioner-widow had approached the learned 6th Joint Civil Judge Junior Division, Parbhani in Civil Misc. Application No.403 of 2017 for issuance of an heirship certifcate so as to be recognized as the legal heir of the deceased. Vide order dated 01.01.2018, she was declared as the legal heir of the deceased Pandurang Hoge.