VIMLA PATNI Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) By means of this writ petition, the petitioner has sought a writ in the nature of certiorari to quash the impugned order dated 10-7- 2006 passed by respondent no. 3 contained in Annexure No. 6 to the writ petition. The petitioner has also prayed for a writ of mandamus commanding the respondents to appoint her in Class III post under the U.P. Recruitment of Dependents of Government Servant Dying in Harness Rules, 1974.

(3.) According to the petitioner, the husband of the petitioner late Puran Chandra Patni was working as Collection Amin in Tehsil Didihat continuously since long time, who died as a result of motor- accident on 18-1-2006, while on duty. The petitioner moved an application to the Tehsildar concerned on 6-2-2006 for appointing her under the Dying-in-Harness Rules. In paragraph no. 12 of the writ petition, it is stated that the husband of the petitioner was working continuously as a Collection Amin since 1989.