PRADNYA PRAKASHRAO CHAWARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of learned counsel for the parties.

(2.) Death of the sole bread winner of the family, Yashwant Khobragade, who was working as Arogya Sewak with Respondent nos.2 and 3, had occurred on 2/6/2006 while he was still in service. The death was sudden, unexpected and traumatic for the family of the petitioner, throwing the family of the petitioner into untoward financial crisis. However, today, we are in October-2022, i.e. almost after 16 years of the death. Thus, the long passage of time since the death of the husband of the petitioner, as per the settled law, has itself extinguished the need for seeking the compassionate appointment, by making exception to the general rule of recruitment by open invitation, in consonance with the principles of equality, reasonableness and fairness, as reflected in the Articles 14 and 21 of the Constitution of India. This has also led to the right of the petitioner to be considered for being appointed on compassionate ground as no longer surviving. Therefore, we find that there is no merit in the petition.

(3.) The writ petition is dismissed.