KIRANKUMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) By this Writ Petition, the Petitioner has prayed for appointment on compassionate ground as per the application submitted by him to Respondent No.3, the Superintendent of Police, Nanded.

(3.) The Petitioner has contended that his father, Balaji Yelge was a police Head Constable at Nanded. He died in harness on 17/9/2004. The mother of the Petitioner also died on 13/5/2005. At that time, the Petitioner and his brother were minors. Therefore, they could not submit an application for appointment on the compassionate ground.