ANITA BHUJANG WAGALGAVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioners have put-forth prayer clauses "B ", "C ", "D " and "E " as under:

(3.) Having considered the strenuous submissions of the learned advocates for the respective parties, we find that this is a peculiar case in which, we are called upon to decide, as to whether the benefit of compassionate appointment can be granted to the legal heir of the employee, who has taken voluntary retirement and was never certified as being medically unfit to perform any work, though the reason for opting for retirement was a serious medical condition.