PRAMOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule returnable forthwith. Respondents waive service through Mr.Kankale, Assistant Government Pleader. By consent rule called out and heard.

(2.) One Damodhar Motilal Agrawal was a recognised freedom fighter and he was accordingly granted certificate by Government of Maharashtra on 21-12-1968. The said Damodhar died on 12-2-1984 leaving behind his wife and the petitioner, who is his son. On 11-3-1991, the petitioner's mother applied to the Collector, Amravati requesting that the petitioner be provided a job in terms of the policy of the Government as laid down in several Government resolutions applicable to the cases of nominees of freedom fighters. Since there was no positive response from the second respondent the petitioner applied on 1-9-1994 to the third respondent for employment as son of freedom fighter. On 6-10-1994, the petitioner received a letter from the second respondent alleging that the records in his office showed that there was an entry in the concerned register that the petitioner had been offered employment and that the petitioner had failed to join and, consequently, a fresh nomination could be entered into the register. On 9-1-1997 the petitioner once again made an application putting the facts on record and categorically pointing out that he had not been offered a job as a nominee of a freedom fighter. On 16-1-1997 the second respondent gave the same reply and quoted that petitioner was entered as a nominee of freedom fighter at Sr.No. 117 in the 'nomination register' of freedom fighters on 11 -9-1981 and that there was entry in the register that the petitioner had been offered employment in this category as a Peon on 23-5-1983: Being dissatisfied, the petitioner moved Original Application No. 72/97 before the Maharashtra Administrative Tribunal, Nagpur (M.A.T. for short) for appropriate relief.

(3.) The M.A.T. dismissed the application of the petitioner. Hence, the petitioner is before this Court for reliefs.