SUDHKAR LAXMANRAO JADHAV Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Shri Potbhare, learned Counsel for the petitioner and Shri S. L. Kulkarni, learned Counsel for the respondent No. 3 insurance company.

(2.) RULE. On request of learned Counsel for the respective parties, Rule is made returnable forthwith.

(3.) THE petitioners father was working in the office of the respondent No. 3. He expired on 14-3-1989. After his death his widow applied for appointment on compassionate ground on 20-11-1989. She was however, informed that her claim cannot be granted. Thereafter, present petitioner, her son, applied for appointment on the compassionate ground in class IV cadre. On scrutiny of his application, the respondent No. 3 found that the petitioners elder brother is in employment and therefore, his application was rejected on the ground that when his elder brother was gainfully employed, his claim cannot be considered.