NEELAM MISHRA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Anand Mani Tripathi assisted by Sri Anurag Tripathi, learned counsel appearing for the petitioner and Sri Virendra Singh, learned Standing Counsel appearing for the State.

(2.) Present petition under Article 226 of the Constitution of India has been filed seeking following reliefs:-

(3.) This is second writ petition filed by the petitioner seeking appointment on compassionate ground after the death of her father-in- law on 2/6/2018, who was serving as Head Constable in U.P. Civil Police and died in harness.