ARCHANA TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) With the consent of learned counsel for the parties, the writ petition is finally decided at the admission stage.

(3.) The petitioner, a married daughter, is before this Court challenging the impugned orders dated 19.7.2017 and 14.10.2017 passed by opposite party no. 3 by which her claim for being appointed on compassionate ground has been rejected by the respondents. The ground indicated in the impugned order is that in terms of the U.P. Recruitment of Dependants of Government Servants Dying in Harness Rules, 1974 (for short, '1974 Rules') there is no provision for appointment of a married daughter. It has also been indicated that there is no notification issued by the State Government for the purpose of bringing in the married daughter within the ambit of 'family' as provided under 1974 Rules.