REGENT COMPUTRONICS PVT. LTD.

MADHULIKA PATHAK Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

P.K. MALIK V. STATE OF U.P. AND OTHERS [REFERRED TO]
UMESH KUMAR NAGPAL ANIL MALIK VS. STATE OF HARYANA [REFERRED TO]
CHANDIGARH ADMINISTRATION VS. JAGJIT SINGH [REFERRED TO]
YADU NANDAN GARG VS. STATE OF RAJASTHAN [REFERRED TO]
NITASHA PAUL VS. MAHARISHI DAYANAND UNIVERSITY ROHTAK [REFERRED TO]
STATE OF BIHAR VS. SAMSUZZOHA [REFERRED TO]
STATE OF HARYANA VS. RAM KUMAR MANN [REFERRED TO]
STATE OF UTTAR PRADESH VS. PARASNATH [REFERRED TO]
DIRECTOR OF EDUCATION SECONDARY VS. PUSHPENDRA KUMAR [REFERRED TO]
COUNCIL OF SCIENTIFIC AND INDUSTRIAL RESEARCH VS. AJAY KUMAR JAIN [REFERRED TO]
NARPAT SINGH VS. JAIPUR DEVELOPMENT AUTHORITY [REFERRED TO]
ANAND BUTTONS LTD VS. STATE OF HARYANA [REFERRED TO]
KASTHA NIWARAK G S S MARYADIT INDORE VS. PRESIDENT INDORE DEVLOPMENT AUTHORITY [REFERRED TO]
NATIONAL INSTITUTE OF TECHNOLOGY VS. NIRAJ KUMAR SINGH [REFERRED TO]
I G KARMIK VS. PRAHALAD MANI TRIPATHI [REFERRED TO]
GENERAL MANAGER UTTARANCHAL JAL SANSTHAN VS. LAXMI DEVI [REFERRED TO]
HARI RAM VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) We have heard Shri R.N. Singh, Senior Advocate assisted by Shri G.K. Singh and Shri V.K. Singh for the Petitioner. Standing Counsel appears for the Respondents.

(2.) The Petitioner's husband late Shri Mani Prakash Pathak was serving in U.P. Police as Deputy Superintendent and was posted as Circle Officer, Collector Ganj, Kanpur Nagar with additional charge as Incharge Special Operation Group. On 13.6.2007 while he was returning after arresting some accused, the vehicle in which he was travelling met with an accident on Etawan Kanpur road. He sufferred serious injuries in the accident and died in a hospital on 24.6.2007.

(3.) The Petitioner is an educated lady with M.A. and M. Ed. as her academic qualifications. In order to settle herself in life and to provide education to her two children, she made an application on 12th July, 2007 to the Senior Superintendent of Police, Kanpur Nagar, to consider her for appointment on compassionate grounds on the post of Officer on Special Duty under the U.P. Recruitment of Dependents of Government Servants Dying in Harness Rules, 1974 (in short the Rules of 1974).

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MADHULIKA PATHAK Vs. STATE OF U P

Referred Judgements :-

JUDGEMENT

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