GOMTI DEVI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned Standing Counsel for the State-respondents.

(2.) The present writ petition is preferred challenging the order dtd. 28/1/2015 passed by DIG (Establishment), Police Head Quarter, U.P., Allahabad and with a further prayer to issue a mandamus directing the respondent no.2 to appoint petitioner no.2 on compassionate ground in the office of the respondent.

(3.) The submission of the learned counsel for the petitioners is that the husband of petitioner no.1 and father of petitioner no.2, namely, Late Prem Shankar Dwivedi was a Constable and he was posted at District Sultanpur in the year 1999. Late Prem Shankar Dwivedi died during his service while working on the post of Constable in District - Sultanpur. After the death of the deceased employee, petitioner no.1 submitted a representation dtd. 9/9/1999 before respondent no.2 and requested that petitioner no.1 is an illiterate lady and, therefore, compassionate appointment may be granted to her elder son, namely, Shri Dinesh Kumar Dwivedi, as there is no earning member in the family of petitioner no.1 after death of her husband.