RITA DEVI Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Dilip Singh learned counsel for the petitioner and Sri S.S. Sharma learned Standing Counsel.

(2.) IN this petitioner prayer has been made for commanding the respondents to appoint the petitioner as Class IV employee on compassionate grounds and for payment of regular salary month to month.

(3.) AS contended on behalf of the petitioner late Vikram Singh was working as part time Tube well Operator by virtue of his deployment in the Irrigation department from 7 6 1982 till he died on 14 5 1997. Similarly situated persons with the husband of the petitioner approached this Court collectively by filing writ petition No. 11556 of 1989 which was allowed on 8 12 1995 (Annexure 1 to the writ petition) whereby as many as 11 part time Tube well Operator parties to the writ petition were directed to be paid same allowances and pay scale as are being paid to the other regular Tube well operators.