SANTOSH HARIDAS MESHRAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The petitioner is assailing the resolution-cum-order dtd. 11/11/2021 of respondent 2 Chandrapur Municipal Corporation, whereby the petitioner's claim to compassionate appointment is rejected.

(3.) The petitioner's mother Mrs. Sai Meshram was working with the Municipal Corporation, Chandrapur as labour. She died on 31/7/1999 in harness.