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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 4925 OF 2017

[@ SPECIAL LEAVE PETITION (C) NO. 10567 OF 2017] [@ SPECIAL LEAVE PETITION (C).....CC. NO. 6025/2017]

SURENDRA WAMANRAO DESHMUKH      APPELLANT(S)                                 VERSUS

STATE OF MAHARASHTRA AND ANR RESPONDENT(S) J U D G M E N T

KURIAN, J. Delay condoned.

2. Leave granted. 3. In the nature of order we propose to pass, it is not necessary to issue notice. 4. It  is  not  in  dispute  that  the  appellant  was removed  from  service  on  compulsory  retirement. According  to  the  appellant,  he  is  entitled  to compassionate  pension in  terms of  Rule 100  of the Maharashtra Civil Services (Pension) Rules, 1982.  It is  also  submitted  that  similarly  situated  persons have  been  granted  relief.   But  the  High  Court declined to look into the matter. 5. The appellant is permitted to make an appropriate representation  before  Respondent  No.1,  within  a period of one month from today.  In the event of such a  representation  being  filed,  the  same  shall  be considered  by  Respondent  No.1  on  merits  and appropriate orders, in accordance with law, shall be passed thereon within three months from the the date of filing the same. 6. In  case,  the  appellant  requests  for  an opportunity  of  hearing,  the  same  shall  also  be granted to him.  We make it clear that the impugned judgment of the High Court shall not stand in the way of Respondent No.1 in passing the orders, as above.

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7. The appeal is, accordingly, disposed of. 8. Pending  applications,  if  any,  shall  stand disposed of. 9. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [R. BANUMATHI]  

NEW DELHI; MARCH 31, 2017.

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