LAXMIBAI NIVARTI BHANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Learned A.G.P. waives service for respondent nos.1 and 4. Learned Counsel Mr. Suryawanshi waives service for respondent nos.2 and 3.

(2.) Rule is made returnable forthwith.

(3.) By this petition filed under Article 226 of the Constitution of India, the petitioners seek a writ of mandamus or order, or direction to respondent nos.2 and 3 to forward proposal for grant of family pension and other pensionary benefits to the petitioners, to the office of respondent no.4 in respect of service benefits of missing Nivarti Sopanrao Bhande, the then Child Development Project Officer, Kaij, Taluka Kaij, District Beed and for a direction to respondent no.4 to grant family pension and other pensionary benefits to the petitioners and for other reliefs.