SUMAN SHIVAJI DOLAS Vs. AHMEDNAGAR ZILLA PARISHAD

JUDGEMENT

(1.) HEARD Shri P.V. Barde, learned counsel for the Petitioner and Shri S.T. Shelke, learned counsel for the Respondent.

(2.) THE Petitioner is wife of deceased employee - Shivaji Dolas.

(3.) ACCORDING to the Petitioner, in 1990, after attaining the age of 55, he was referred to the medical board, which found him medially unfit for work. The deceased retired from services due to such unfit certification by the Medial Authorities.