SEEMA RANI BISHNOI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) In this writ petition, the petitioner's prayer was to issue an appropriate direction in the nature of mandamus commanding respondent No. 4 to forward the matter of the petitioner before respondent No. 3, so that the petitioner may enable herself to get the death-cum-retirement benefits.

(2.) Notice was issued to respondent No. 4 on the last date.

(3.) Today, Mr. Nagesh Agarwal, the learned counsel for respondent No. 4, has filed certain documents in the Court and submitted that all the papers of the petitioner have already been forwarded to the respondent No. 3, i.e. Chief Education Officer, Hardwar.