KAVITA MOHADE Vs. STATE OF M.P.

JUDGEMENT

(1.) By way of this petition, challenge is made to order Annexure P-5 dtd. 31/8/2021 whereby the respondents have refused to grant benefit of Chief Minister Covid-19 Compassionate Appointment Scheme to the petitioner on the ground that as per the verification received from the office of Collector, District Amrawati (Maharashtra), it has been reported that there is no conclusive evidence of deceased husband of petitioner having been Covid-19 positive on the date of his death.

(2.) The counsel for petitioner has relied on various medical documents to argue that the husband of the petitioner who was indeed suffering from Covid-19, has expired on 22/4/2021 in an Hospital which was a designated Covid centre and as per the medical certificate issued by the said Hospital, he expired due to the respiratory failure on account of Covid-19 pneumonia.

(3.) Per contra, learned counsel for the State has vehemently supported the order on the ground that once the Collector, District Amrawati where the hospital was situated has refused to verify that petitioner's husband expired due to Covid-19 infection, therefore, the petitioner cannot seek benefit of the compassionate scheme.