SMT. SARNAWATI Vs. VISHAL ALIAS GOLU AND ORS.

JUDGEMENT

(1.) This special appeal under Rule 5 Chapter VIII of the High Court Rules has been filed against the judgment and order dated 02 -03 -2006 passed by the learned Single Judge of this Court in Writ Petition No. 4619/2001 (S/S), Vishal alias Golu v/s. State of Uttaranchal and Ors., whereby the learned Single Judge has allowed the writ petition and directed the Respondents to reconsider the case of the Petitioner Vishal alias Golu for the appointment under Dying -in -Harness Rules within a period of six weeks.

(2.) A Writ petition bearing No. 4619/2001 (S/S) was filed before the learned Single Judge by the writ petition -Vishal alias Golu (now 'respondent No. 1' in the present special appeal) for the following reliefs:

(3.) The father of the writ Petitioner i.e. Kamal Singh was employed in the District Mahila Hospital, Dehradun as Sweeper. Kamal Singh -deceased had two wives. The real mother of the writ Petitioner died in the year 1986. It was further alleged in the writ petition that after the death of real mother of the Petitioner, Kamal Singh has kept Smt. Sarnawati as second wife. Kamal Singh died on 07 -12 -1999 leaving behind his five unemployed dependents i.e., four unmarried daughters and one son - the writ Petitioner himself.