(1.) Heard learned Counsel for the parties.
(2.) The Appellants have approached this Court against the order dated 04.09.2008 whereby the writ Petition filed by the Respondent No. 1-Smt. Suman Singh, widow of a deceased work charge employee, has been allowed.
(3.) The husband of the Respondent No. 1 was working in the establishment of the Appellant No. 1-Rajya Krishi Utpadan Mandi Parishad, U.P., Lucknow as a work charge employee. He expired on 2nd February, 1996. The Respondent No. 1 applied for appointment under the provisions of the U.P. Recruitment of Dependants of Governments of Government Servants Dying-in-Harness Rules, 1974, which are stated to be applicable to the Mandi Parishad and the learned single Judge noticed the said fact that was not disputed on behalf of the Appellant No. 1. The Respondent No. 1 was appointed on 28.09.1996 on compassionate grounds as a work charge employee.