AMOL HIRALAL TELRANDHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent and request of learned Counsel for both the parties at the admission stage.

(3.) The petition questions the Government Resolution dtd. 28/03/2001, which prohibits the family member of deceased employee for the purpose of compassionate appointment as third child has been born after 31/12/2001. It is submitted by petitioner that the father of the petitioner was appointed on the post of Assistant Teacher in the year 1988. He expired during the service on 14/03/2009. The petitioner moved an application for appointment on compassionate ground on 07/12/2009. Thereafter, two subsequent applications were preferred. Respondent No.3 rejected the application of the petitioner as he is not entitled for compassionate appointment as the application is not made within a period of one year. The said order of respondent No.3 dtd. 19/02/2019 was challenged by the petitioner in Writ Petition No. 4113/2019, in which, by judgment dtd. 26/08/2022, this Court made it very clear that petitioner is entitled for incorporation in the list of eligible candidates.