REGENT COMPUTRONICS PVT. LTD.

SHAKUNTALA DEVI Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

DHIRENDRA PRATAP SINGH V. D.I.O.S. [REFERRED TO]
GULAB YADAV V. STATE OF U.P. [REFERRED TO]
BUDHI SAGAR DUBEY V. D.I.O.S. [REFERRED TO]
BACHHITTAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
KUSUMAM HOTELS P LTD VS. KERALA STATE ELECTRICITY BOARD [REFERRED TO]
KALABHARATI ADVERTISING VS. HEMANT VIMALNATH NARICHANIA [REFERRED TO]
STATE OF ORISSA VS. SAROJ KUMAR JENA [REFERRED TO]
RAVI KARAN SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]
SANJAI KUMAR VS. DY DIRECTOR GENERAL NCE DIRECTORATE [REFERRED TO]
YOGENDRA RAM CHAURASIYA VS. STATE OF U P [REFERRED TO]
RAM CHANDRA VS. STATE OF U P [REFERRED TO]
SUHAS H. POPHALE VS. ORIENTAL INSURANCE CO. LTD. [REFERRED TO]
DIRECTOR GENERAL OF FOREIGN TRADE AND ORS. VS. KANAK EXPORTS AND ORS. [REFERRED TO]
RAJESH KUMAR VS. STATE OF U.P. AND 3 OTHERS [REFERRED TO]

JUDGEMENT

(1.) The petitioner, a divorce, is aggrieved by the order dated 4.2.2017 passed by the District Magistrate,whereby her compassionate appointment made in the year 2003, has been terminated treating her a temporary employee.

(2.) The factual matrix of the case is in a short compass: Petitioner's father-late Ram Bali Singh, was a driver in Collectorate, Allahabad. Unfortunately, he died on 16.8.1995 while in harness. The petitioner made an application for appointment on compassionate ground which was rejected on 18.8.1999.

(3.) Aggrieved by rejection of her application, she preferred the Writ Petition No. 43408 of 1999. The said writ petition was allowed on 9.8.2000 and the order dated 18.8.1999 rejecting her claim was set aside and a direction was issued to the respondents to provide compassionate appointment to her.

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SHAKUNTALA DEVI Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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