Bombay High Court
Sadhana Late Arjun Bagul vs The State Of Maharashtra And Others on 25 November, 2021
Author: R.N.Laddha
Bench: S.V.Gangapurwala, R.N.Laddha
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12938.21WP
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
944 WRIT PETITION NO.12938 OF 2021
SADHANA LATE ARJUN BAGUL
VERSUS
THE STATE OF MAHARASHTRA & OTHERS
...
Advocate for Petitioner : Mr.S.C.Yeramwar
Addl.G.P. for Respondent-State : Mr.P.S.Patil
...
CORAM : S.V.GANGAPURWALA &
R.N.LADDHA, JJ.
DATE : 25.11.2021 P.C. :
1] Learned counsel for the petitioner submits that the petitioner is a widow of deceased Arjun. He died while in service. The caste claim of deceased Arjun was forwarded to the Committee in the year 2013. In the year 2015, the proposal of the husband of the petitioner was disposed of on the ground that spelling of tribe in the caste certificate was incorrect. Subsequently on 26.02.2019, husband of the petitioner died. Therefore, the petitioner is entitled for the family pension and son of the deceased for appointment on compassionate ground.::: Uploaded on - 27/11/2021 ::: Downloaded on - 27/11/2021 23:20:24 ::: 2
12938.21WP 2] Issue notice to the respondents, returnable on 27.01.2022. Learned AGP waives notice for respondent no.1.
[R.N.LADDHA, J.] [S.V.GANGAPURWALA, J.] DDC ::: Uploaded on - 27/11/2021 ::: Downloaded on - 27/11/2021 23:20:24 :::