DEEPA DEVI BISHT Vs. SACHIN NEGI

JUDGEMENT

(1.) Since common questions of fact and law are involved in these writ petitions, therefore these petitions are clubbed together and are being heard and decided together. However, for the sake of convenience, facts of WPSS No. 1335 of 2021 are being considered.

(2.) Petitioner's husband was engaged as Daily Wager in Public Works Department. On account of death of petitioner's husband, petitioner was given appointment on compassionate ground as a Daily Wager. Presently, she is serving in N.H. Division, Almora, since 6/10/2010.

(3.) By means of this writ petition, petitioner has sought the following reliefs: