NAZARA KHATOON Vs. STATE OF U.P.

JUDGEMENT

(1.) Counter affidavit filed on behalf of respondent no. 6 and exemption application filed on behalf of District Basic Education Officer, Bareilly are taken on record.

(2.) Heard counsels for parties and perused material on record.

(3.) Petitioner having being refused to be maintained by respondent no.6 (employed by virtue of Dying in Harness Rules) had knocked doors of this Hon'ble Court through instant writ proceedings.