ANITA DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner's husband was an employee of Zila Panchayat, Haridwar, who died on 6/2/2019. Petitioner applied for compassionate appointment. Her request for compassionate appointment has been rejected on the ground that master-servant relationship between Zila Panchayat & petitioner's husband came to an end on 27/10/2014 when his prayer for voluntary retirement was accepted and further that Writ Petition (S/S) No. 461 of 2015 filed by him challenging the order of acceptance of voluntary retirement has been dismissed.

(3.) It is contended by learned counsel for the petitioner that although, petitioner's husband had applied for V.R.S. on 14/16/10/2014, however subsequently, he submitted a letter withdrawing his application for V.R.S., on 27/10/2014. He further contended that the Competent Authority in Zila Panchayat wrongly accepted the request for V.R.S. on the same date i.e. on 27/10/2014, ignoring the letter for withdrawal of voluntary retirement.