RAJKUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard the learned advocate for the petitioner as also the learned AGP.

(2.) The petitioner is claiming family pension after death of his wife who was lastly serving as a Matron in M.A. Podar Hospital, Worli, Mumbai.

(3.) The learned Member of the Maharashtra Administrative Tribunal, by the impugned order by referring to Rule 6 of the Maharashtra Administrative Tribunal (Procedure) Rules, 1988 has refused to entertain the Original Application filed by the petitioner on the ground of jurisdiction. The reasoning is contained in paragraph no.