SANTOSHI Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) Heard Sri Agnivesh holding brief of Sri Arimardan Yadav, learned counsel for the petitioner and Sri Shyam Sundar, learned standing counsel for the State-respondents.

(2.) This writ petition has been filed praying for the following relief:

(3.) Briefly stated facts of the present case are that the husband of the petitioner, namely Dharmendra Kumar was a class-IV employee in the respondent No.3 - Institution. During tenure of his service, he died on 06.03.2011. Therefore, the petitioner applied for her appointment on compassionate ground and she was appointed as a class-IV employee by appointment letter dated 23.12.2011, under the Uttar Pradesh Recruitment of Dependants of Government Servant Dying in Harness Rules, 1974. Now the petitioner wants to remarry with her devar (real younger brother of her husband), namely Sri Ranjeet Kumar. Averments in this regard has been made in paragraph-8 of the writ petition. In paragraph-9 of the writ petition, it is stated that the respondents are not permitting the petitioner to remarry with her devar Ranjeet Kumar.