DIPIKA DILIPRAO DALVI Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) On 10/11/2022, we had passed the following order :-

(3.) The petitioner has filed an affidavit dtd. 3/12/2022, which is taken on record and marked as "X" for identification. It is set out in the affidavit that after the husband of the petitioner passed away on 22/1/2009, petitioner No.1/widow had tendered an application on 9/11/2009 seeking compassionate appointment. Her name was enlisted in the list of eligible candidates. She has two daughters and one son. The elder daughter got married in 2014 and is now settled in life. The second daughter has completed her graduation in Commerce faculty and is 23 years of age. Son is about 21 years of age and is pursuing his second year in the D.Ed. Course. Petitioner No.1 is receiving family pension of Rs.14,500.00 per month. There is no other source of income. She has, therefore, prayed that as she has turned 48 years of age, her son may be substituted in her place and be granted compassionate appointment.