VIJAY LAXMI YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) In view of COVID-19 pandemic, this case is being heard through video conferencing.

(2.) Heard learned counsel for the petitioner and learned ACSC for the respondent - State.

(3.) Brief fact of the case is that petitioner's father died on 22.07.1985 while holding the post of Constable. At that time the petitioner was minor as her date of birth is 03.02.1984 and after attaining majority on 02.02.2002, she moved an application on 02.02.2005 for grant of compassionate appointment under Dying in Harness Rules, 1974.