SEEMA VERMA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard, Shri Virendra Singh, learned counsel for the petitioner and Shri D.K. Pathak, learned Additional Chief Standing Counsel.

(2.) Learned Additional Chief Standing Counsel states that only short question of law is involved therefore he does not intend to file any counter affidavit and the opposite party no.3 may be directed to reconsider the matter. Accordingly, with the consent of learned counsel appearing for the contesting parties, the writ petition is finally decided, for which the requirement of issuing notice to the opposite parties no.4 and 5 is dispensed with.

(3.) The petitioner, a married daughter, is before this court challenging the order dated 04.11.2019 by means of which the claim of the petitioner for compassionate appointment has been rejected on the ground that the petitioner being a married daughter does not include in the 'Family' hence she is not entitled for appointment on compassionate ground. A copy of the impugned order is annexed as annexure no.1.