RAHUL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(2.) The prayer made in this petition is for direction to the respondents to consider the claim of the petitioner for grant of compassionate appointment in Class-IV category on the post of Peon.

(3.) The facts necessary for deciding the present petition are as under :