RANJANA MAHESH ALHAT Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) The Petitioner is challenging the judgment and order dtd. 19/1/2024, passed by the learned Member, Maharashtra Administrative Tribunal ("MAT"), in OA No.1271 of 2023, alongwith the order dtd. 23/7/2024, in Review Application No.3 of 2024.

(2.) One Mahesh Alhat, the deceased Employee is survived by his wife Ranjana Alhat and two children aged 9 and 3 years respectively. Upon death of her husband, Ranjana Alhat, who is the Petitioner, has filed Application for appointment on compassionate ground on 20/12/2013. In response to her Application, she was informed, vide communication dtd. 8/1/2014, that the daughter of her husband, from his first marriage, has also filed claim for family pension and other benefits in capacity of his legal heir, therefore, she would be required to obtain 'Heirship Certificate' from the Competent Court.

(3.) Accordingly, she has filed Civil Miscellaneous Application No.1507 of 2017, before the Civil Judge, Senior Division, Pune, which was decided on 31/7/2019, declaring the Petitioner as well as Kum. Mrunali Mahesh Alhat and Kum. Sanjivini Mahesh Alhat as legal heirs of deceased Mahesh Alhat.