STATE OF CHHATTISGARH Vs. MADHURI SHARMA

JUDGEMENT

(1.) Heard Mr. H.S. Ahluwalia, learned Deputy Advocate General, appearing for the appellants. Also heard Mr. Abhishek Pandey, learned counsel,appearing for the respondents/writ petitioners.

(2.) This appeal is presented against an order dtd. 16/9/2021 passed by the learned Single Judge in WPS No. 4948 of 2021.

(3.) The husband of respondent No. 1 and father of respondent No. 2, while working as Laboratory Technician under the appellant No. 3 institution, died-in-harness on 16/3/2020.