MEENA SRIVASTAVA Vs. U.P.JAL NIGAM

JUDGEMENT

(1.) Heard Smt Savita Jain, learned counsel for the petitioner and Sri Rishabh Kapoor learned counsel who has put in appearance on behalf of the opposite parties.

(2.) Under challenge is the order of termination from service passed on 24.12.2019 as contained in annexure no.1 to the writ petition.

(3.) The case at hand has arisen in peculiar circumstances. The father of the petitioner late Surat Swaroop Srivastava died while in service. The deceased employee left behind his widow and four dependent unmarried daughters. The benefit of Dying-in-Harness Rules framed by the state government in the year 1974 was available to the dependents of the deceased employee. The eldest daughter (Anupam Srivastava) was considered for employment under Dying-in-Harness Rules and she was appointed as Routine Grade Clerk in the year 1980. At the relevant point of time the eldest daughter was unmarried.