ZARINA BEGUM Vs. STATE OF U.P

JUDGEMENT

(1.) By means of this writ petition, the petitioner is seeking a direction in the nature of mandamus to give her appointment on compassionate ground on a class-IV post.

(2.) Briefly stated the case of the petitioner is that her husband Late Sri Sarafat Khan was appointed in the Chandra Shekhar Azad University of Agriculture and Technology, Kanpur (hereinafter referred to as 'the University') on 1.2.1985 on the post of Chaukidar in the Security Department. He is stated to have completed 20 years of service. Late Sarafat Khan died on 21.12.2005 while still in service. Hence the claim for compassionate appointment as the widow of Late Sarafat Khan.

(3.) According to the petitioner Late Sarafat Khan was also granted minimum pay scale of Rs. 2550-3200/- with dearness allowance as admissible to other regular employees in class-IV in terms of the judgment of this Court dated 24.4.2000 passed in writ petition no. 7942 of 1994 copy filed as Annexure-3 to the writ petition.