VAQUAR AHMAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent, heard finally.

(2.) The petitioner is the son of Mr. Sheikh Mukhtar Sheikh Gafur, who was working on the establishment of District and Sessions Court, Buldhana as Book Binder, which is Class IV post.

(3.) Mr. Sheikh Mukhtar Sheikh Gafur unfortunately expired on 24/11/2014.