BHAGULI DEVI Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) HEARD Sri P.B. Goswami learned counsel for the petitioner and learned Standing Counsel for respondents.

(2.) BY means of this petition, the petitioner has prayed to issue a writ in the nature of Mandamus directing the respondents to provide her appointment in the Forest Department under Dying in Harness Rules. The petitioner, who is widow of deceased, contended that her husband was working in the Forest Department on daily wage basis since 1984 and has worked with the Department for about 16 years. The husband of the petitioner died on 29 -11 -2000 leaving behind the petitioner and six minor children. She belongs to backward class and has no meaning of livelihood. Petitioner made several representations to the respondents for providing her appointment in the Forest Department under Dying in Harness Rules. The first representation was made on 25 -7 -2002. Despite the fact that, the petitioner is only adult member in the family and there is no other person except her, to look after six minor children, respondents Authorities have not taken any action on the representation made by the petitioner.

(3.) SHE has neither been appointed under Dying in Harness Rules not has been informed as to why she has not been provided appointment.