MAYA DATTATRAYA SHINDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Talkute, learned Counsel for Petitioner, Mr. Rananaware, learned Counsel for Respondent No.2 and Mr. Kalel, learned AGP for Respondent No.1/State.

(2.) By this Petition filed under Article 226 of the Constitution of India, the Petitioner is challenging order dtd. 15/2/2021, by which, it has been held that as the deceased husband of the Petitioner i.e. Dattatraya Shinde was not doing actual duty related to COVID-19 pandemic, and therefore, the Petitioner is not entitled for the compensation which is to be given to the family members of the employees, who succumbed to COVID-19 pandemic while performing their duties.

(3.) Before setting out the rival contentions and consideration of the same, it is relevant to note certain factual aspects. Chart of date and events has been handed over by the learned Counsel appearing for the Petitioner, which is set out herein below :-