WP-2411-23-Jt.doc

Sharayu Khot.

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

ORDINARY ORIGINAL CIVIL JURISDICTION

WRIT PETITION NO. 2411 OF 2023

Subodh Nayan Lakeshri …Petitioner

Versus

General Manager

BrihanMumbai Electricity Supply and 

Transport Undertaking & Anr. …Respondents

----------

Ms.   Madhavi   Tavanandi   a/w   Mr.   Vivek   Thakare,   Ms.   Jagruti 

Nimbalkar and Mr. Suraj Chakor for the Petitioner.

Mr. Vishal Talsania a/w Mr. Akshay Naik i/by Mr. Sagar Shetty for 

Respondent No. 1 (BEST Undertaking).

Ms. Pushpa Yadav a/w Mr. Pratik Garde i/by Ms. Komal Punjabi for 

Respondent No. 2 (BMC).

----------

CORAM      :   R.I. CHAGLA   J.

         ADVAIT M. SETHNA, J

                  Reserved on      :   13th March 2026

Pronounced on :   25th March 2026

JUDGMENT : (Per R.I. Chagla, J.)

1. By this Writ Petition, the Petitioner is seeking quashing 

and setting aside of the impugned decision communicated vide letter 

dated 23rd November 2021 (Exh.H to the Petition) passed by the 

1/16

SHARAYU

PANDURANG

KHOT

Digitally

signed by

SHARAYU

PANDURANG

KHOT

Date:

2026.03.25

17:43:28

+0530

WP-2411-23-Jt.doc

Respondent   No.   1.   Further   direction   is   sought   against   the 

Respondents directing them to forthwith give employment to the 

Petitioner on compassionate grounds by considering his case under 

Administrative Order No. 407 of 2020 dated 8th May 2020 issued by 

Personnel & Welfare Establishment of Respondent No. 1. Further 

direction is sought against the Respondents to forthwith give  

ex-

gratia

  compensation by considering the Petitioner’s case under the 

Departmental   Notification   dated   10th   June   2020   issued   by   the 

Personnel & Welfare Establishment of Respondent No. 1.

2. The Petitioner’s father Late Mr. Nayan Vasant Lakeshri 

was working as a Bus Conductor with Respondent No. 1 – Brihan 

Mumbai Electricity Supply and Transport Undertaking (“

BEST”).

3. The Government declared Covid 19 as pandemic under 

under the Epidemic Diseases Act, 1897 and Disaster Management 

Act,   2005   on   23rd   March   2020   and   imposed   lockdown   and 

restrictions with effect from 23rd March 2020.

4. During Covid 19, the Petitioner’s father was regularly 

reporting to work and rendering his services.

2/16

WP-2411-23-Jt.doc

5. The Petitioner’s father was on duty on 4th June 2020 

and during the working hours, he had informed his wife that he 

experienced weakness and body ache. He visited the doctor on the 

same day and the doctor examined him from a distance due to Covid 

19 symptoms and he was prescribed medicines.

6. Due to suspected covid case, the Petitioner’s father was 

admitted to Seven Hills Hospital by afternoon of 4th June 2020. On 

6th June 2020, the Petitioner’s father suddenly had a Myocardial 

Infarction / Heart Attack and was declared dead. As per the Medical 

Certificate of Cause of Death Report No. 009139 dated 6th June 

2020,   the   provisional   cause   of   death   was   mentioned   as   (a) 

Myocardial Infarction and (b) Suspected Case of Covid 19.

7. In the Post cause of Death Report issued by Seven Hills 

Post-Mortem   Center,   a   handwritten   statement   mentioned  

“Post 

Mortem not done. Cause of death given on the basis of inquest, 

history,   external   examination   as   per   Circular   No.   DMER/Death 

Certificate/No. PM/Covid 19/35/2020 dated 6th June 2020.”

.

8. As per prevailing Standard Operating Procedure (SOP) 

3/16

WP-2411-23-Jt.doc

due   to   Covid   19   pandemic,   Respondent   No.   2   –   Brihanmumbai 

Municipal Corporation (“BMC”) cremated the body of the Petitioner’s 

father without handing over the body to the relatives of the deceased.

9. The Petitioner addressed a letter dated 19th June 2020 

to the Assistant Work Manager, BEST requesting them to give him 

employment on compassionate ground after the death of his father, 

who was the sole earner of the family.

10. The Petitioner submitted an application in the prescribed 

format   for   employment   as   Clerk   on   compassionate   ground   to 

Respondent No. 1 on 19th July 2020.

11. The Petitioner’s mother addressed a letter dated 22nd 

July 2020 to the Assistant Work Manager of Respondent No. 1 - BEST 

to employ the Petitioner on compassionate ground, as the Petitioner’s 

father was the sole earner of the family.

12. On 23rd November 2021, after more than a year, the 

Petitioner   received   a   letter   from   the   Senior   Manager   (M.S.) 

Employment Department of Respondent No. 1 – BEST rejecting his 

4/16

WP-2411-23-Jt.doc

application for employment on compassionate grounds. The letter 

stated that his application was rejected, as RTPCR Test was not 

conducted on the Petitioner’s father and no documents of his medical 

treatment were available and hence, it was not clear that his death 

was caused due to Covid 19.

13. The Petitioner being aggrieved by the impugned letter 

communication dated 23rd November 2021 has filed the present Writ 

Petition.

14. Ms. Madhavi Tavanandi, the learned Counsel for  the 

Petitioner has submitted that the Petitioner’s father had contracted 

Covid 19 virus during the course of his employment and which is 

apparent from the Cause of Death Report No.009139 dated 6th June, 

2020 of the Medical Team of the Seven Hills Hospital, which had 

admitted him on 4th June 2020 and which shows the antecedent 

cause   of   death   as   due   to   Covid.   She   has   also   referred   to   the 

Admission  Form   of   the Seven  Hills Hospital,  where under  Chief 

Complaint, the symptom which the Petitioner’s father suffered from is 

mentioned as Dry Cough for 2 days;  Breathing Difficulty for 2 days; 

High Grade Fever for 2 days;  Body Ache for 2 days;  Loose Motion 

5/16

WP-2411-23-Jt.doc

for 2 days. The Petitioner’s father also had Comorbidities i.e. Diabetes 

since 8 – 9 years and Hypertension since 8 – 9 years. Further, the 

SpO2 recorded was 73%.   She has submitted that all these are 

evidence of a classic case of Covid 19, which the Petitioner’s father 

suffered from.

15. Ms. Tavanandi has submitted that the Petitioner’s father 

had put in more than 27 years of service as Bus Conductor and was 

sole earner in the family of three members comprising of his wife i.e. 

the Petitioner’s mother, who is a housewife and his son i.e. the 

Petitioner, who is currently pursuing education and a part-time job. 

She   has   submitted   that   considering   the   cause   of   his   death,   the 

Respondent No.1 ought to have also taken these factors into account 

in   considering   the   Petitioner’s   application   for   compassionate 

appointment. Further, the Petitioner’s father having expired due to 

Covid, would make the Petitioner eligible for 

ex gratia compensation 

as per the Notification dated 10th June 2020 issued by the Personnel 

& Welfare Establishment of Respondent No. 1 – BMC and 

ex gratia 

compensation ought to have been granted to the Petitioner in the 

sum of Rs. 50,00,000/- under the said Notification. 

6/16

WP-2411-23-Jt.doc

16. Ms. Tavanandi has referred to the Respondent No.1 – 

BMC’s   Dean   Committee’s   communication   dated   17th   May   2022 

which upon referring to the Petitioner’s father having been admitted 

at Seven Hills Hospital and having expired on 6th June 2020 opines 

that the X-Ray Reports of the deceased were completely normal and 

that no RTPCR Test came to be carried out due to which it has been 

observed that the said death of the Petitioner’s father was not caused 

due to Covid, as this was not evidenced in any manner whatsoever. 

She has submitted that this opinion of the Dean’s Committee of 

Respondent No. 2 – BMC is perverse, considering the fact that this is 

contrary to the Admission Form and Cause of Death Report of the 

Seven Hills Hospital adverted to above, wherein the probable cause 

of the Petitioner’s father’s death is Covid.

17. Ms. Tavanandi has submitted that the standard of proof 

applicable in a case of this nature, viz. death due to Covid cannot be 

“proof   beyond   reasonable   doubt”  but   the  “preponderance   of 

probability”

  as held by  this Court  in  

Mayuri Krishna Jabare Vs. 

General Manager, BEST & Anr.

1

.  This  Court  in  a  similar  factual 

scenario held that the scales would obviously tilt in favour of the 

1Writ Petition No. 2019 of 2022 order dated November 11, 2022

7/16

WP-2411-23-Jt.doc

Petitioner to conclude that the Petitioner’s father, in all probability, 

died of Covid 19. The standard of proof applicable “

is preponderance 

of probability

” tending to draw an inference that the fact of death of 

the  Petitioner’s father  due  to Covid  19 must  be  more probable. 

Further, this Court held that merely because there was no RTPCR 

Report or adequate medical documentation could not have afforded 

ground   to   refuse   the   benefits   flowing   from   the   Government 

Resolution dated 9th May 2020. It would indeed be inhuman on the 

part of the Court to refrain from interfering in this case and fold its 

hands to decline relief to the heirs of the Petitioner’s father, who died 

while answering the call of duty.

18. This Court had accordingly, set aside the impugned order 

and directed the BEST to sanction and release Rs. 50,00,000/- on 

account of  

ex gratia  compensation to the surviving heirs  of  the 

Petitioner’s father in equal shares. 

19. Ms.   Tavanandi   has   submitted   that   this   decision   is 

squarely applicable in the facts of the present case, and a similar 

order is required to be passed by this Court.

8/16

WP-2411-23-Jt.doc

20. Mr.   Vishal   Talsania,   the   learned   Counsel   for   the 

Respondent No. 1 – BEST has supported the impugned Order. He has 

submitted that in the said communication dated 17th May, 2022, the 

Respondent No. 2 – BMC’s Dean’s Committee had opined that the X-

Ray   Reports   of   the   deceased   were   completely   normal   and   had 

observed that there was no RTPCR Test conducted on the Petitioner’s 

father and hence the death of the deceased was not caused due to 

Covid 19, as this was not evidenced in any manner whatsoever.

21. Mr. Talsania has referred to the Cause of Death Report of 

Seven Hills Hospital relied upon by the Petitioner and has submitted 

that the cause of death is shown as suspected Covid 19, but there is 

no definite finding that the Petitioner’s father had died due to Covid 

19.   He   has   submitted   that   the   decision   taken   by   the   Dean’s 

Committee of the Respondent No. 2 – BMC cannot be faulted in any 

way,   as   there   was   no   evidence   of   the   Petitioner’s   father   having 

expired due to Covid 19.

22. Mr. Talsania has submitted that the Petitioner was not 

eligible to qualify for employment on compassionate grounds under 

the   Respondents’   scheme   when   he   failed   to   establish   that   the 

9/16

WP-2411-23-Jt.doc

Petitioner’s father had expired due to Covid 19. The Certification of 

Cause of Death issued by Seven Hills Hospital mentioned his cause of 

death as 

“Myocardial Infarction” and “Covid Suspect”. 

23. Mr.   Talsania   has   submitted   that   the   Government 

Resolution dated 29th May 2020 issued by the Finance Department 

of the Government of Maharashtra had notified that the Ministry of 

Health   &   Family   Welfare,   Government   of   India   has   declared 

insurance shield of Rs. 50,00,000/- to health workers from 28th 

March 2020 and operative upto 30th September 2020 only. The 

Circular dated 10th June 2020 contained the requisites therein as to 

which families of the Officers, who have passed away due to Covid 

19 will be given the declared insurance amount. He has submitted 

that the Respondent No. 2 – BMC Dean’s Committee had scrutinized 

all the medical documents and had found that in the death summary 

dated 6th June 2020, the swab was not taken and that the cause of 

death   as   aforementioned   was   Myocardial   Infarction   in   a   Covid 

suspect. Thus, the proposal of the Petitioner was not in accordance 

with Circular dated 10th June 2020 and in particular, Clause 3(v) 

and (vi) of the said Circular. He has accordingly, submitted that there 

is no merit in the present Petition and the Petition may be dismissed.

10/16

WP-2411-23-Jt.doc

24. Having considered these submissions, it is necessary to 

refer to the decision of the Division Bench of this Court (Coram : 

Dipankar Datta CJ and Madhav Jamdar, J) in Mayuri Krishna Jabare 

(supra), which has been relied upon by the Petitioner. In that case as 

in this case, an objection had been raised by the BEST on the ground 

that the Committee of Doctors, i.e. Dean’s Committee constituted by 

Respondent No. 2 – BMC did not certify that the Petitioner’s father’s 

death was caused by Covid 19.  In that case as in the present case, 

there was a reference of RTPCR Test not having been conducted on 

the Petitioner’s father, when he was alive. The Petitioner in that case 

too was a Bus Conductor, who had served in the employment of 

BEST. There was a 

“cause of death certificate” issued by Dr. Metkari 

of BMC, which clearly suggested that the Petitioner’s father had an 

acute   respiratory   distress   syndrome   together   with   influenza   like 

illness which led to his death. It was on these grounds that the 

Petitioner’s father’s case was certified as suspected case of Covid 19 

death and certificate was issued as per Circular dated 9th April 2020 

of the Government of Maharashtra detailing 

“Medical Guidelines for 

death declaration and procedural methods in diagnosed suspected 

Covid 19 cases, brought dead cases, unknown and unclaimed bodies, 

and inquest procedures”

.

11/16

WP-2411-23-Jt.doc

25. This   Court   had   in   the   said   decision   held   that   the 

standard of proof applicable in a case of this nature, cannot be 

“proof 

beyond reasonable doubt”

  but the  “preponderance of probability” 

tending to draw an inference that the fact of death of the Petitioner’s 

father due to Covid 19 must be more probable. It was held that 

merely because there was no RTPCR Report or adequate medical 

documentation   could   not   have   afforded   a   ground   to   refuse   the 

benefits flowing from the Government Resolution dated 9th May 

2020. It would indeed be inhuman on the part of the Court to refrain 

from interfering in the stated case and fold their hands to decline 

reliefs   to   the   heirs   of   the   Petitioner’s   father,   who   died   while 

answering the call of duty. 

26. We consider it appropriate in the circumstances of the 

present case to follow the view taken by the Division Bench of this 

Court in the aforementioned decision. In the present case, the cause 

of   death   certificate   from   Seven   Hills   Hospital   clearly   shows   the 

Petitioner’s cause of death as that of Covid as well as Myocardial 

Infarction. The examination of the Petitioner’s father on 4th June 

2020 as borne out from the Admission Form of Seven Hills Hospital 

shows classic symptoms of Covid 19, viz. Dry Cough;   Breathing 

12/16

WP-2411-23-Jt.doc

Difficulty;   High Grade  Fever;   Body Ache;   Loose  Motion, this 

coupled with the Petitioner’s father having Comorbidities of Diabetes 

and Hypertension. It thus can be concluded on  

“preponderance of 

probability”

 that the cause of death of the Petitioner’s father being 

that of Covid 19. This is the standard of proof applicable in a case of 

this nature. Further in the present case, there was no RTPCR Report 

and/or RTPCR Test having been conducted on the Petitioner’s father 

and as held in the aforementioned decision  

Mayuri Krishna Jabare 

(supra), the mere fact of there being no RTPCR Report or adequate 

medical documentation could not have afforded a ground to refuse 

the benefits flowing from the Government Resolution dated 29th May 

2020.

27. Further, the communication of the Dean’s Committee of 

Respondent No. 2 – BMC rejecting the Petitioner’s case of his father 

having expired on account of Covid 19, is a communication which 

has been addressed over two years after the Petitioner’s father had 

expired. Although it may be contended that it is a follow up response 

to the Petitioner’s application for compassionate appointment, on the 

face of it only relies upon a X-Ray Report, which is stated to be clear, 

without making any reference to the examination of the Petitioner’s 

13/16

WP-2411-23-Jt.doc

father on 4th June 2020 by the Doctor of the Seven Hills Hospital 

which shows the Petitioner’s father suffering from classic symptoms 

of Covid 19 as borne out from the Admission Form. There is also no 

reference made to the cause of death certificate issued by the Seven 

Hills Hospital, which suggests that the Petitioner’s father’s cause of 

death being that of Covid 19 apart from Myocardial Infarction.

28. We, accordingly, are of the view that the Petitioner has 

been able to make out a strong case for grant of relief sought for in 

the Petition. The Petitioner’s father has been in service with the 

Respondent No. 1 – BEST for over a period of 27 years as Bus 

Conductor and was sole earning member in the family. Respondent 

No. 1 – BEST was required to grant the application of the Petitioner 

on compassionate grounds under Administrative Order No. 407 of 

2020 dated 8th May 2020 as well as grant 

ex-gratia compensation as 

per Notification dated 10th June 2020 in view of the fact of the death 

of the Petitioner’s father being due to Covid-19.

29. In that view of the matter, this Writ Petition is allowed. 

Hence, the following order :-

14/16

WP-2411-23-Jt.doc

(i) The impugned communication dated 23rd November 

2021 (Exh.H to the Petition) passed by Respondent 

No. 1 – BEST is quashed and set aside.

(ii) The Respondent No.  1 – BEST  is directed to give 

accelerated   compassionate   employment   to   the 

Petitioner   by   considering   his   case   under 

Administrative Order No. 407 of 2020 dated 8th May 

2020 issued by the Personnel & Welfare Establishment 

of Respondent No. 1 – BEST.

(iii) We direct the Respondent No. 1 – BEST to sanction 

and release Rs. 50,00,000/- (Rupees Fifty Lakh only) 

on account of 

ex gratia compensation to the surviving 

heirs of the Petitioner’s father by considering his case 

under the Departmental Notification dated 10th June 

2020 issued by the Personnel & Welfare Establishment 

of Respondent No. 1 – BEST.

(iv) The release of 

ex gratia compensation and accelerated 

compassionate appointment by the Respondent No. 1 

15/16

WP-2411-23-Jt.doc

– BEST shall be made as expeditiously as possible, but 

not later than 60 days on receipt of authenticated copy 

of this order.

(v) The Writ Petition stands allowed in above terms with 

no order as to costs.

[ADVAIT M. SETHNA, J.] [R.I. CHAGLA  J.]

16/16