LAWS(UTN)-2016-2-37

GEETA KIRAN W/O (LATE) SHAILENDRA KUMAR Vs. SECRETARY MEDICAL, HEALTH AND FAMILY WELFARE DEPARTMENT AND OTHERS

Decided On February 27, 2016
Geeta Kiran W/O (Late) Shailendra Kumar Appellant
V/S
Secretary Medical, Health And Family Welfare Department And Others Respondents

JUDGEMENT

(1.) Prayer in the writ petition is as follows:-

(2.) The husband of the petitioner was appointed on the post of Medical Officer in Health department in State of Uttar Pradesh under Hill Sub Cadre in the year 1996. He died on 29.10.2003. Petitioner moved an application for compassionate appointment under Dying-in-Harness Rules. She was appointed on 13.12.2004 on the post of Junior Clerk. Presently, she is working as Senior Assistant Clerk in Community Health Centre, Bahadarabad, District Haridwar.

(3.) Heard Smt. Geeta Kiran, petitioner in person, Smt. Beena Pandey, Standing Counsel for the State of U.P. and Mr. Anil Kumar Joshi, Additional Chief Standing Counsel for the State of Uttarakhand.