SACHIDA SAKLANI Vs. STATE OF UTTARAKHAND; CHIEF ENGINEER; SUPERINTENDING ENGINEER; DISTRICT MAGINSTRATE; SUB DIVISIONAL MAGISTRATE; KAMLESHWAR PRASAD SAKLANI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, moved under Article 226 of the Constitution of India, the petitioner has sought writ in the nature of mandamus, commanding the respondents to consider the case of the petitioner for appointment on compassionate ground under Dying in harness rules. Also, it has been prayed that appointment of respondent No. 6 be cancelled.

(3.) Brief facts of the case are that the petitioner "™s father Daya Nand Saklani was an employee of Public Works Department, who died on 28th of August 1978, in harness. The petitioner "™s case is that she was minor at the time of death of her father. She has alleged that the respondent No. 6 has fraudulently obtained job in place of her father. She has claimed appointment under dying in harness rules, and challenged the appointment of respondent No. 6.