GUDDAN Vs. STATE OF U P & ORS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner herein is widow of an erstwhile Constable in the 35th Battalion P.A.C., Lucknow. Her husband went missing on 11.04.2007. The Company Commander lodged a report on the same date. A final report was submitted in this regard by the police on 09.08.2009 in the Court of learned Chief Judicial Magistrate, Jhansi which was accepted by the Chief Judicial Magistrate, Jhansi on 20.02.2013. On 22.05.2011, the petitioner had submitted an application for her compassionate appointment on a Class-IV post. The petitioner was medically examined for such appointment and was found fit for the same as per report dated 22.05.2014. The petitioner vide letter dated 24.07.2014 was required to complete certain formalities regarding such appointment. It is asserted by the petitioner that she completed the said formalities, however, thereafter nothing happened.

(3.) On 01.07.2015 surprisingly a letter was issued to her to submit a certificate regarding the civil death of her husband from a Court of competent jurisdiction, thereafter, the matter has been pending. In the meantime, the petitioner had been paid the death-cum-retirement dues of her late husband as asserted by her in the writ petition.