SHIKHA DIXIT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing counsel appearing for the State-respondents.

(2.) Learned Standing counsel states that as only short question of law is involved, as such he does not intend to file any counter affidavit. Accordingly, with the consent of learned counsel appearing for the contesting parties, the instant writ petition is being finally decided.

(3.) The petitioner, a married daughter is before this Court challenging the order dated 25.10.2019, a copy of which is annexure 1 to the petition by which her claim for compassionate appointment has been rejected on the ground that the Government order dated 22.10.2011 wherein the word 'Family' has been defined, does not include the married daughter within the ambit of 'Family'.