Kalpana Yashwant Bhalerao vs The State Of Mah & Ors
2017 Latest Caselaw 5879 Bom

                                        (1)                              913 wp 6887.05

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD


                       WRIT PETITION NO. 6887 OF 2005

      Smt. Kalpana Yashwant Bhalerao,
      Age-33 years, Occu-Service,
      R/o Bel-ganganagar,
      Taluka Chalisgaon, Dist. Jalgoan.                      ..       Petitioner

                       Versus

1.    The State of Maharashtra
      through Secretary, Education
      Department, Mantralaya, Mumbai.

2.    The Director of Education,
      Secondary and Higher Secondary,
      Education Department,
      Maharashtra State, Pune.

3.    The Education Officer (Secondary)
      Zilla Parishad, Jalgaon.

4.    The President,
      Bel-Ganga Gramin Vikas
      Pratishthan, Bel-Ganganagar,
      Tal-Chalisgaon, Dist. Jalgaon.                         ..       Respondents


                                     ---
               Advocate for Petitioner : Mr. V. D. Patnoorkar
               AGP for Respondents: Mrs. A.V. Gondhalekar
     Advocate for Respondents : Mr. V.B. Jadhav h/f. V.D. Hon for R/4.
                                     ---

                                    CORAM :     S.V. GANGAPURWALA &
                                                MANGESH S. PATIL, JJ.

                                    DATE      : 11.08.2017





                                            (2)                              913 wp 6887.05

ORAL JUDGMENT:-

.               The     petitioner   is   appointed   on   compassionate             ground

pursuant to the interim order passed by this Court on 19.12.2005. The

provisional approval is granted to the appointment of the petitioner for

the post of Part Time Librarian.

2. The only reason it appears for not granting approval to the

petitioner was that at the relevant time there was ban on recruitment.

3. The person to be appointed on compassionate ground does

not have to undergo the selection process. The Government Resolution

relied may not apply in such a case. Moreover, the provisional approval

has already been granted to the petitioner, the same shall be made

absolute and final. Rule accordingly made absolute in above terms. No

costs.

[MANGESH S. PATIL, J.] [S.V. GANGAPURWALA, J.]

mub