SHABANA BEGAM SHEKH AHAMAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(2.) Rule. Rule made returnable forthwith. By consent of the learned Counsel for the parties, heard finally.

(3.) Being aggrieved by the impugned communication dated 30th December 2015, addressed by respondent no.2, to the petitioner, the petitioner has filed this petition.

(4.) The learned Counsel appearing for the petitioner invited our attention to the Government Resolution dated 26th February 2013, issued by the General Administration Department of the Government of Maharashtra and submits that the married daughter is entitled for appointment on compassionate ground. Keeping in view the said policy, the petitioner applied for the appointment on compassionate ground, on 12th July 201 It is submitted that the petitioner's mother died on 27th August 2013 and application was filed well within limitation on 12th July 201 It is submitted that the respondents have rejected the application adopting hypertechnical view that the policy of the State Government reflected in afore mentioned Government Resolution so as to provide employment to the married daughter of the deceased employee has been adopted on 211.2014 and the application filed by the petitioner was prior to adopting such policy.