SNEHAL CHANDRAKANT SHETYE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner no.1 mother seeks direction to appoint her son petitioner no.2 on compassionate ground in Group-C in the respondent no.3, District Court, Ratnagiri. It is stated that petitioner no.1 is a widow and petitioner no.2 is elder son of late Chandrakant R. Shetye who worked as Stenographer with respondent no.3- the Principal District and Sessions Judge, Ratnagiri. The husband of petitioner no.1 died on 25th September, 2006.

(2.) The petitioners challenges the validity of rules 7(a) and 7(c) of the Bombay High Court Revised Guidelines for Appointment On Compassionate Ground, 2007 being violative of Article 14 of the Constitution of India.

(3.) The petitioner had passed 9th Standard examination at the time of death of her husband. The petitioner no.2 and his brothers were minor and studying in school. The petitioner decided to apply for employment of petitioner no.2 on compassionate ground and accordingly by an application dated 30th October, 2006 an appointment was sought on compassionate ground by addressing a communication to respondent no.