DINESH SHIRISH SAIGUNDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Taken up for final hearing at the admission stage with consent of both the parties.

(2.) Question about appointment on compassionate ground after lapse of considerable time has been answered in many pronouncements of the Hon'ble Supreme Court. In the present petition again the same question has been posed. The Petitioner has prayed for writ in the form of directions to respondent No. 3 and 4 to appoint him on compassionate ground.

(3.) Petitioner's father Shirish Sopanrao Saigunde was working as Pharmasist on the establishment of respondent No. 4. Shirish Saigunde expired on 08-12-2003. Petitioner was aged 8 at that time. His father was the only breadwinner. Since the family was facing financial crises, his mother accepted appointed as Safai Kamgar. She served for 2 years, but was required to leave the job due to her ill health. Petitioner was aged 11, at that time. He completed Diploma in Pharmacy. Petitioner is aged 22 years at the time of petitioner. He has stated that he is willing to join the service in place of his father. His mother and elder brother have given consent. He had therefore submitted application on 05-07-2017 for appointing him on compassionate ground in place of his father to respondents. However there is no positive response. Hence, this petition has been filed by invoking the writ jurisdiction of this Court under Art. 226 of Constitution of India.