SANJAY JAGANNATH PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule returnable forthwith.

(3.) Petitioner sought appointment on compassionate ground in Class III category on account of death of his father who was working on the post of Forest guard. The petitioner is qualified upto B. Sc. On 26-10-1993 the petitioner was given appointment as Forest Guard in Class III category. The petitioner joined his service on the said post. Thereafter the petitioner made representation to the respondent No. 3 to accommodate him on the post of Forester or Accountant. By a communication dt. 29-7-99, the petitioner was informed by the Deputy conservator of Forests, Newai Forest Division, Taloda that his request could not be considered. By communication dt. 2-11-2001, the petitioner requested respondent No. 2 for appointing him on the post of Forester or Accountant. The petitioner pointed out that in six cases of compassionate appointments made in dhule forest circle, four persons were appointed as Accountants and one person was appointed as Surveyor, after considering their educational qualification.