SUNITA GUPTA Vs. STATE OF U.P.

JUDGEMENT

(1.) On account of call of boycott by the Advocates, the learned counsel for the petitioner has not appeared, however, Ms. Sunita Gupta, the petitioner has appeared in person and submitted that her husband died on 05.09.2016, since then, she has been approaching the Competent Authorities and approaching this Court to get justice but she could not get till now.

(2.) Precisely, the petitioner has submitted that her husband died in harness after serving more than 26 years of service but any suitable appointment under Dying-in-Harness Rules has not been provided to her for the reason that the services of her late husband were not regularized. Therefore, she submitted that the present writ petition may be decided finally inasmuch as the counter and rejoinder affidavits have already been exchanged.

(3.) Considering the aforesaid request of the petitioner, I have heard the petitioner in person and the learned Additional Chief Standing Counsel for the State-respondents.