ASHA DEVI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties through Video Conferencing.

(2.) By means of this writ petition, petitioner has sought the following relief:-

(3.) According to the petitioner, she is legally wedded wife of Late Khusali Ram, who was serving as a Peon in Krishi Utpadan Mandi Samiti, Kashipur and died in harness in the month of May, 2021 due to COVID-19.