SUR SUTI Vs. ESTABLISHMENT OFFICER G.B.PANT UNIVERSITY OF AGRICULTURE & TECHNOLOGY, PANT NAGAR DISTRICT U.S.NGAR & ANOTHER

JUDGEMENT

(1.) HEARD Sri Manoj Tiwari, the learned senior coun­sel assisted by Sri Alok Mehra, the learned counsel for the petitioner and Sri Rajendra Dobhal, the learned senior counsel assisted by Ms. Geeta Parihar, the learned counsel for the respondents.

(2.) THE father-in-law of the petitioner i.e. Nanhu was a regular employee in the G.B. Pant University of Agriculture and Tech­nology, Pant Nagar, Udham Singh Nagar and died in harness on 1 1th January, 1996 leaving behind the petitioner and her mi­nor children as the only legal heirs of the deceased. The petitioner is the daughter-in-law of the deceased employee and her husband had died much earlier to the death of the petitioner's father in law. Upon the death of the petitioner's husband, the petitioner was supported by her father in law.

(3.) BASED on the aforesaid direction, the respondents by an order dated 18th August, 2006 rejected the application of the petitioner on the ground that the daugh­ter in law is not defined as a dependant in the scheme adopted by the respondents for appointment on compassionate grounds. The petitioner, being aggrieved, has filed the present writ petition.