VATSALABAI MANIKRAO GHOGARE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule returnable forthwith. Heard finally by consent of the parties.

(2.) This Court on 20th September, 2005 made an order in Writ Petition No.3025/1993 and remitted the proceedings to the Government to take decision on the revision that was filed by the deceased employee Manikrao, which was being prosecuted by his legal representatives. After remand, the legal representatives i.e. petitioner before me engaged services of Advocate Shri Sandip Puri from Mumbai, who appeared on 21.2.2006 before the Hon'ble Minister, and thereafter, submitted a letter dated 23.3.2006 (Annexure P-V), addressed to the Cabinet Minister of the Co-operative Department.

(3.) Pursuant to the order dated 4.8.2008, A.G.P. Shri Khubalkar has placed an affidavit on record and explained that by Service Rules, appellate jurisdiction has been conferred on the Divisional Joint Registrar.