SHANKAR RAMAKANT AKKAWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY present petition under Articles 226 and 227 of the Constitution of India, elder son and widow of one ramakant Akkawar then working as IV grade employee in Zilla Parishad Boys High school at Kharus, Tahsil - Umarkhed, District -Yavatmal and died on 26. 5. 1975 have prayed for -

(2.) LEARNED Counsel for petitioners in consonance with statements made in the petition has urged that:

(3.) LEARNED Counsel for the petitioners thus urged that all said matters pointed out by her clearly reveals that respondent No. 2 has acted arbitrarily in the matter of giving appointment on compassionate ground as in many cases relatives of the appointees expired in the year 1973, 1974 and 1975 were appointed and enjoying the benefits, while dependents like petitioners are suffering from arbitrary action/inaction of respondent No. 2 are suffering. She further urged that arbitrary inaction of respondent No. 2 is self evident from contradictory replies given by respondent no. 2 and pointed out by her. She thus urged for allowing the petition.