Parwatabai Wd/O Arun Chunarkar And ... vs The State Of Maharashtra, Thr. ...
2024 Latest Caselaw 24494 Bom

Bombay High Court

Parwatabai Wd/O Arun Chunarkar And ... vs The State Of Maharashtra, Thr. ... on 20 August, 2024

Author: Nitin W. Sambre

Bench: Nitin W. Sambre

2024:BHC-NAG:9237-DB

                 909-WP-1611-2024.odt                                           1


                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                           NAGPUR BENCH : NAGPUR.

                                            WRIT PETITION NO. 1611 OF 2024
                     Parwatabai wd/o Arun Chunarkar and anr. vs. The State of Maharashtra and others.
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                 Office Notes, Office Memoranda of                               Court's or Judge's Order
                 Coram, appearances, Court's Orders
                 or directions and Registrar's order
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                        Ms A.R.Manhare, Advocate for petitioners.
                        Mr S. M. Ukey, Additional Government Pleader for respondent nos. 1 and 2.

                        CORAM :- NITIN W. SAMBRE AND ABHAY J. MANTRI, JJ.

DATE :- 20th AUGUST, 2024

P. C.

Heard learned counsel for the petitioner.

2. Since the order under challenge is innocuous, we dispense with the notice to the respondent no.3.

3. The case of the petitioners is, the husband of the petitioner no.1 and father of the petitioner no.2 expired on 25.11.2004 while he was in employment with the respondent no.3. The prayer for grant of compassionate appointment of the petitioner no.1 since was time barred, a request is made for substitution which request is informed to have been not attended till this date.

4. That being so, we deem it appropriate to direct the respondent no.3 to treat copy of this petition with its annexures as the representation of the petitioners and to consider the prayer of the petitioner no.1 for grant of substitution of the candidature of the petitioner no.2 for compassionate appointment in accordance with the judgment of the Full Bench of this Court in Writ Petition No. 3701/2022 (Kalpana wd/o Vilas Taram and another vs. State of Maharashtra and others ) with connected writ petitions decided on 28.05.2024, within a period of six weeks from the date of production

of copy of this order. Decision taken be communicated to the petitioner no.2.

5. With these directions, the writ petition stands disposed of. No costs.

(ABHAY J. MANTRI, J.) (NITIN W. SAMBRE, J.)

Andurkar.

Signed by: Jayant S. Andurkar Designation: PA To Honourable Judge Date: 20/08/2024 19:01:39