STATE OF U P Vs. SUSHEELA SINGH

JUDGEMENT

(1.) Heard Sri U.S.Mishra, learned Standing Counsel for the appellants-State and Smt. Susheela Singh, respondent, in person and perused the records.

(2.) This intra court appeal arises out of the Judgment and order dated 23-02-1998 passed by learned Single Judge in the writ petition preferred by the respondent for providing all benefits of service of her husband, late Sri Gulab Singh to her and also to give her appointment on compassionate ground on Class-IV post.

(3.) The record reveals that the respondent's husband had died in-harness while serving as Constable in G.R.P., Kanpur Central Railway. Smt. Susheela Singh, present respondent, was an accused in the murder of her husband late Gulab Singh and a trial is pending before the concerned sessions court. This fact appears to have not been brought into the notice of writ court at the time when impugned order had been passed.