Bombay High Court
Sunita Late Pradip Thakar vs The State Of Maharashtra And Others on 17 February, 2021
Author: Shrikant D. Kulkarni
Bench: S. V. Gangapurwala, Shrikant D. Kulkarni
(1) 1006-wp-6485-2020
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
1006 WRIT PETITION NO.6485 OF 2020
SUNITA LATE PRADIP THAKAR ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
...
Mr. Sushant C. Yeramwar, Advocate for the
Petitioner.
Mr. P. K. Lakhotiya, AGP for Respondents-State.
...
CORAM : S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATED : 17th FEBRUARY, 2021. PER COURT:-
1. The learned A.G.P. seeks time.
2. Stand over to 24.03.2021.
3. Mr. Yeramwar, learned counsel submits that the family pension is not being sanctioned.
4. It appears that, the husband of the petitioner was appointed form the reserved category and his validation proceeding is disposed of after his death without adjudication on merits.
5. The respondents may process the papers for the family pension on the basis of provisional pension that could have been granted to the deceased.
(SHRIKANT D. KULKARNI) (S. V. GANGAPURWALA) JUDGE JUDGE Devendra/February-2021 ::: Uploaded on - 18/02/2021 ::: Downloaded on - 28/08/2021 15:30:23 :::