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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 5216 OF 2018

[@ SPECIAL LEAVE PETITION (C) NOS. 4420 OF 2018] SUPRIYA SURESH PATIL  @ SOW SUPRIYA PRATIK KADAM     Appellant (s)

                               VERSUS THE STATE OF MAHARASHTRA & ORS.              Respondent(s)

J U D G M E N T

KURIAN, J. 1. Leave granted.

2. The appellant is aggrieved since her application for  compassionate  appointment  was  declined  by Respondent  No.  3.   The  appellant  was  unsuccessful before the High Court.

3. We find from the Judgment of the High Court that the  main  reason  for  rejecting  the  case  of  the appellant was that the family had managed to survive for  over  ten  years  and,  therefore,  there  was  no immediate necessity.  We are afraid that this cannot be a major reason for rejection.  Whether the family pulled on begging or borrowing also should have been one consideration.  We do not propose to deal with the matter any further in the peculiar facts of this

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case.   The  widow  had  already  been  empaneled  for appointment  under  the  Compassionate  Appointment Scheme, but was declined the benefit only on account of crossing the age.  We are of the view that in the peculiar facts of this case, her daughter should be considered  for  compassionate  appointment.   Ordered accordingly.

4. We make it clear that this order is passed in exercise of our jurisdiction under Article 142 of the Constitution of India for doing complete justice and hence, it may not be treated as a precedent.

5. The  needful  shall  be  done  by  the  respondents within one month from today.

6. The  impugned  Judgment  will  stand  modified accordingly.  The appeal is disposed of as above.   

No costs. .......................J.

             [ KURIAN JOSEPH ]  

.......................J.               [ MOHAN M. SHANTANAGOUDAR ]  

New Delhi; May 12, 2018.

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ITEM NO.70               COURT NO.5               SECTION IX                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (C)  No(s).  4420/2018 (Arising out of impugned final judgment and order dated  14-11-2017 in WP No. 13275/2017 passed by the High Court Of Judicature At Bombay At Aurangabad) SUPRIYA SURESH PATIL @ SOW SUPRIYA PRATIK KADAM    Petitioner(s)                                 VERSUS THE STATE OF MAHARASHTRA & ORS.                    Respondent(s) (IA  No.20606/2018-EXEMPTION  FROM  FILING  C/C  OF  THE  IMPUGNED JUDGMENT and IA No.20608/2018-EXEMPTION FROM FILING O.T.)   Date : 09-05-2018 This matter was called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Petitioner(s) Mr. Sandeep Sudhakar Deshmukh, AOR                     For Respondent(s) Mr. Kunal Cheema, Adv.                      Mr. Nishant Ramakantrao Katneshwarkar, AOR                      

UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The  civil  appeal  is  disposed  of  in  terms  of  the  signed

non-reportable Judgment.   Pending Interlocutory Applications, if any, stand disposed of.    

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)