ANJALI MAHENDRAKUMAR JAMBULKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) This is a petition challenging the order dtd. 25/8/2021, passed by the respondent no. 2 Zilla Parishad, Gondia, by which the name of the mother of the petitioner no. 2, i.e. the petitioner no. 1, herein was removed from the waiting list of compassionate appointments. It further prays for holding and declaring that the petitioners are eligible for the benefit of compassionate appointment and for a direction to substitute the name of the petitioner no. 2 in place of petitioner no. 1.

(3.) Facts which are more or less undisputed can best be stated as under:-