SHASHI DEVI Vs. GENERAL MANAGER, UCO BANK

JUDGEMENT

(1.) The petitioner's husband was appointed as a peon in the office of the respondent no.4 in the year, 2015. The marriage of the petitioner and the deceased Anil Kumar was solemnized on 12/11/2017. Anil Kumar died on 3/2/2021. The petitioner had requested to the respondent Authorities to give an appointment to the petitioner on the compassionate ground. The petitioner moved a representation dtd. 17/12/2021 to the respondent no.4. Another representation was moved by the petitioner before the respondent no.1 on 16/8/2022. Both the representations are still pending. The respondents have also not paid the pending dues of the petitioner's husband. Therefore, the petitioner has filed the present writ petition under Article 226 of the Constitution of India with the following prayers: -

(2.) Heard Mr. Akshay Latwal, learned counsel for the petitioner and Mr. Shubhang Dobhal, learned counsel for the respondents.

(3.) Mr. Akshay Latwal, Advocate, submitted that there was a dispute between the petitioner and her mother-in-law. They have settled their disputes. Therefore, the petitioner is willing to move a fresh representation along with relevant documents to the respondent authorities.