RAMESH AMBADASRAO JOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) PETITIONER s father was working as a Teacher in the service of Zilla parishad, Aurangabad. He died on 2-11-1972 while in service. It is alleged that petitioner s mother i. e. wife of the deceased applied to the Zilla parishad requesting that whenever her son would attain majority, he should be considered for service in the Zilla Parishad but the Zilla parishad informs that its record shows that such an application is not there.

(2.) PETITIONER attained majority in the year 1984 and thereafter on 7-1-1984, an application was submitted by him to the Zilla Parishad requesting that he be given service in the Zilla parishad on compassionate ground. This application was rejected on the ground that the applicant did not conform with the requirement of the rules and the petitioner was accordingly intimated on 3-8-1988 and on 25-1-1989. Petitioner was similarly intimated on 30-8-1990 that the application could not be considered by the Desk Officer of Rural development Department of the State of Maharashtra since it does not fall within 5 years of the death of the person on whom the applicant was dependant.

(3.) WHEN the Block Education Officer, Panchayat samiti made further correspondence, he was also intimated by the Education Officer, Zilla parishad, Aurangabad on 28-10-1991 of the rejection of the claim of the petitioner and thereafter, after about 4 years, this writ petition has been filed in this Court.