RAHUL SANJOT PADGAONKAR Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Heard. Rule. The rule is made returnable immediately at the request of and with the consent of the learned Counsel for the parties.

(2.) Sanjot Padgaonkar was a Government Servant (Head Clerk in PWD) at the time of his demise on 16/3/2020. He had nominated his mother-Sunita Padgaonkar (R.5) for receipt of Gratuity, pension, provident fund, and other retiral benefits. The State (R.1 to R.4) has no difficulties whatsoever regarding the nomination made by the late Sanjot Padgaonkar. Mr. Arun Talaulikar learned Additional Govt. Advocate affirms this position.

(3.) The Petitioner-Rahul is the son of the late Sanjot Padgaonkar. By instituting this Petition, Rahul claims the retiral benefits should be paid to him, excluding his grandmother Sunita (R.5).