LAXMI NARAYAN Vs. STATE OF U P

JUDGEMENT

(1.) LEARNED counsel for the appellant has filed a bench copy of the writ petition and, accordingly, defect stands removed.

(2.) LEARNED Standing Counsel appearing on behalf of the State of Uttar Pradesh/respondents does not object to the application for condonation of ten days delay being allowed. We have also looked into the averments made in the application for condonation of delay and, being satisfied with the sufficiency of the reasons furnished, allow the application (CLMA No. 12559 of 2011).

(3.) THE U.P. Recruitment of Dependants of Government Servants Dying in Harness Rules, 1974 provides in Clause (a) (iii) of Rule 2 thereof as follows: - " 'Government servant means a Government servant employed in connection with the affairs of Uttar Pradesh who - though not regularly appointed, had put in three years continuous service in regular vacancy in such employment."