MUSADDIQUE AHMAD KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith.

(2.) The petitioner is the son, and one of the legal heirs of Mr. Muqaddar Khan Mumtaz Khan who was working as Assistant Teacher at Urdu Primary School, Pathrot, Tahsil Achalpur, District Amravati, and who died in harness on 2/9/2015.

(3.) Petitioner's mother Mrs. Nusrat Afroz submitted application dtd. 5/1/2016 requesting the Chief Executive Officer of the Zilla Parishad, Amravati to appoint the petitioner on compassionate grounds. Request was reiterated vide application dtd. 24/1/2017, which the Education Officer (Primary) forwarded to the Deputy Chief Executive Officer.