NISHADRAJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By the present writ petition, the petitioner seeks issuance of appropriate writ order or direction against respondent No.2-Chief Executive Officer, Zilla Parishad, Nagpur to consider his claim for appointment on compassionate ground. The petitioner has further prayed for quashing and setting aside the impugned order dtd. 22/04/2022 issued by respondent No.2.

(3.) It is an admitted fact that Late Ankush Dharma Sawant, the father of the petitioner was working as a Center Head with respondent No.3, which comes under the control and administration of respondent No.2. However, on 04./04/2016, he died while he was in service. Thereafter, on 07/02/2017 the mother of the petitioner submitted an application with respondent No.2 for giving an appointment on compassionate ground to her son i.e. the petitioner. On 09/01/2018, the mother of the petitioner and widow of deceased Ankush died. After intimating the sad demise of the mother of the petitioner to respondent Nos.2 and 3 vide letter dtd. 31/07/2020, the petitioner was called upon to submit the documents as per Schedule-B. The petitioner submitted the said documents to respondent No.2 vide application dtd. 29/03/2022. However, on 22/04/2022, respondent No.2 issued impugned communication and informed the petitioner that his claim for appointment on compassionate ground is rejected on the count that the petitioner should have approached respondent No.2 with application and relevant documents within one year from the date of attaining the age of majority.