SMT. KAMLESH DEVI W/O LATE VIRAJ KUMAR CHAUDHARY AND VINIT TOMAR S/O LATE VIRAJ KUMAR CHAUDHARY Vs. STATE OF UTTARANCHAL AND ORS.

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record.

(2.) BY means of this writ petition, the petitioners have sought a writ in the nature of certiorari quashing the impugned order dated 16 -5 -2004 (Annexure -8 to the writ petition), passed by respondent No. 5, whereby the application of the petitioner No. 1 Smt. Kamlesh has been rejected holding that the petitioner No. 2 is not entitled to the appointment under the Dying -In -Harness Rules, the deceased being a work -charge employee.

(3.) THE grievance of the petitioners is that the benefit of Dying -in -Harness Rules is not being extended to them by the respondents and the son of the deceased i.e. petitioner No. 2 has not been given appointment thereunder.