MANDA PRAKASH SONAWANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) We have heard the learned Advocate for the Petitioner, the learned Advocate for Respondent Nos.2 to 5, and the learned AGP on behalf of Respondent No.1.

(3.) This Petition is filed by Manda wd/o Prakash Sonawane. The bread earner was her husband, who has passed away. There is no dispute that the deceased Employee was selected and appointed on the post, which was reserved for the backward category. He claims to be belonging to a particular backward category and his application for seeking a validity certificate from the competent Committee, was pending since 2017. The Employee retired on 30/6/2020 and passed away on 18/7/2022. It is undisputed that the deceased Employee had put in qualifying service for pension and was otherwise entitled for retiral benefits.