MANGALABAI JANARDHAN SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By the present petition, the petitioners challenge the conditions in the Government Resolution dtd. 20/5/2015 and 21/9/2017 prohibiting substitution of the name in the waiting list for compassionate appointment as well as imposing restriction on maximum age of 45 years for being considered for compassionate appointment.

(2.) Facts of the case fall in narrow compass.

(3.) On 19/9/2017, the petitioner No. 1 applied to the respondent Zilla Parishad for substitution of her name with the name of the petitioner No. 2 (son) in the waiting list for compassionate appointment. The same was followed with the reminder dtd. 3/5/2019. However, it appears that no response was received by the petitioners and as stated hereinabove, the name of the petitioner No. 1 continued to figure in the waiting list for the month of August 2020.