MEENA DEVI Vs. STATE OF U P

JUDGEMENT

(1.) We have heard Sri K.K. Singh, learned counsel for the appellant, learned standing counsel, appearing for the State-Respondent and perused the record.

(2.) This special appeal has been preferred challenging the validity and correctness of judgment and order dated 30.09.2013 passed in Civil Misc. Writ Petition No. 6011 of 2012: Meena Devi & another Vs. State of U.P. & others, whereby writ petition of petitioners/appellants herein has been dismissed.

(3.) Brief facts of the case are that after a year of marriage of petitioner/appellant no. 1 with Navratan Kumar (since deceased) a child was born out of their wedlock. At that time the husband and wife were living separately and Original Suit No. 386 of 2008: Navratan Kumar Vs. Smt. Meena Devi before Principal Judge, Family Court, Allahabad was pending for restitution of conjugal rights. On 15.10.2009 due to illness husband of appellant was admitted in S.R.N. Hospital, Allahabad where he died. The appellant/petitioner applied for her appointment on compassionate ground and also submitted a representation in this regard. When her representation remained un-actioned she preferred writ petition no. 17662 of 2010 which was disposed of on 6.4.2010 with direction to respondent no. 3 for deciding her representation by a speaking order. After rejection of the representation aforesaid, she preferred writ petition no. 6011 of 2012 which too was dismissed vide judgment and order dated 30.9.2013. Aggrieved the appellant has preferred the present appeal.