NEELAM DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned State Counsel for opposite parties.

(2.) Since both the petitions involve same cause of action, they are being disposed of by means of a common judgment.

(3.) Writ-A No. 4493 of 2023 has been filed by widowed daughter-in-law of the deceased challenging order dtd. 22/5/2023 whereby her claim for compassionate appointment under the U.P. Government Servants dying-in-harness Rules, 1974 has been rejected.