MAYUR KHEMCHAND WAGHELA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, heard finally with the consent of parties.

(2.) In this Writ Petition, the decision in respect of competing claims made by the Petitioner No.1 and the Respondent No.5 in Original Application No.390 of 2022, decided by the Maharashtra Administrative Tribunal (for short " the MAT"), vide order dtd. 12/10/2023, is challenged by the Petitioners.

(3.) The Petitioner No.1 is the nephew, while the Petitioner No.2 is the brother of the deceased Employee Naresh Waghela, who was employed as a Sweeper in Sir J.J. Group of Hospitals and Grant Medical College, Mumbai, who died in harness on 16/1/2021 whereas the Respondent No.5 is the daughter of the sister of the deceased Employee Naresh Waghela. One is nephew while the other is niece of deceased Naresh Waghela, who was in employment of the Respondent Nos.1 to 4.