DIPAK MADHUKAR SAPKALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The Petitioner 's father passed away on 8/2/2013 while in service with Respondent No.2. The Petitioner is born on 1/1/1995. The Petitioner claims to be the only son of the deceased employee Madhukar Jatan Sapkale, who submitted an application for compassionate appointment on 18/9/2013, to Respondent No.2/ Chief Officer, Municipal Council, Amalner. By a further communication dtd. 17/2/2017, the Petitioner claims to have tendered certain documents including the heirship certificate.

(3.) The learned Advocate for the Municipal Council submits that the Petitioner did not submit the heirship certificate issued by a competent authority along with the application dtd. 17/2/2017. The Municipal Council called upon the Petitioner to submit the required documents. The Petitioner was called upon to tender the said documents vide the communication dtd. 7/8/2024. The documents mentioned in the communication dtd. 7/8/2024, have to be tendered by the Petitioner. This Court should not entertain disputed questions.