VISHAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This is a case wherein the petitioner, who is said to be the younger brother of original applicant Vikesh, desires compassionate appointment after 15 years and 9 months, on the following grounds:-

(3.) The case in hand is that Vikesh is neither age barred nor has been debarred by any law. Vikesh is an eligible candidate and his name is enlisted so as to grant him compassionate appointment as and when vacancy arises. Vikesh has categorically stated in the affidavit tendered to the employer, dtd. 4/7/2012, that he does not desire to perform any duty and does not desire to take up any employment. He, therefore, prays that his name be cancelled from the list. It is in these circumstances, that the petitioner desires his name be enlisted. Vikesh has nowhere stated any reason as to why he does not desire to work. However, the learned advocate for the petitioner had orally informed this Court on 19/9/2022 that Vikesh is paralytic. Not a single medical report or treatment papers advising medical treatment, are placed before the Court. What is placed before the court is a certificate issued by a doctor dtd. 3/7/2014 stating that Vikesh is taking treatment for Paraparesis and investigation is advised. The said doctor has declared that he is unfit to join Government duty.