PUSHPA BHATT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE petitioners husband while working in the Forest Department from 1972 to 1994 died in harness. The petitioner, being the widow, applied for appointment on compassionate grounds which has been rejected by an order dated 20th June, 2008/28th May, 2010 on the ground that the petitioners husband was not a permanent employee and, therefore, no appointment could be given on compassionate grounds. The petitioner, being aggrieved, has filed the present writ petition.

(2.) IN paragraph 3 (B) of the counter affidavit, it has been stated that the husband of the petitioner was working as a daily wager on a temporary basis. It has been admitted by the respondents that the petitioners husband worked from 1972 to 1994.

(3.) RULE 2 (a) of the Uttar Pradesh Recruitment of Dependants of Government Servants Dying In Harness Rules, 1974 provides as under :