MANOHAR 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) and (D), which read as under :-

(3.) Petitioner No.1 is the widow of Manohar Dattatraya Shringare. Petitioner Nos.2, 3 and 4 are the biological children of Manohar. Manohar has passed away on 13/04/2021. Manohar joined the Armed Forces as 'Havildar'. He superannuated in November 2006 and was issued with a certificate from the Mahar Regimental Centre (Security Training Certificate) dtd. 30/11/2006. He had joined in 1982. He had put in 24 years in employment.