SWATI SARANG RAUT Vs. COLLECTOR, WARDHA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with consent of the learned counsel appearing for the respective parties.

(2.) By the present petition, the petitioner challenges the resolutions dtd. 27/9/2021, 29/11/2021 and 7/6/2022 passed by respondent no. 3-Gram Panchayat, Ashta (Neri), Tahsil and District Wardha rejecting the claim of the petitioner for appointment on compassionate ground on the sole ground that the petitioner is not residing in the village since last 10-15 years.

(3.) In nutshell, it is the case of the petitioner that on 20/7/2002, she married with one Sarang Raut, who was working as Peon with respondent no. 3- Gram Panchayat. However, on 14/6/2021, her husband- Sarang Raut died due to heart attack while in employment with respondent no. 3.