SANDEEP KAUR Vs. STATE OF H.P.

JUDGEMENT

(1.) The petitioner's father was employed as Forest Guard in the 2nd respondent-Corporation which is an undertaking of Himachal Pradesh Government and he died while in service on 16/7/2020 after rendering 21 years and 6 months of service.

(2.) The petitioner is one of the daughters of the deceased and she is unmarried while her sister is married.

(3.) The State Government had formulated a policy for providing employment to the dependants of the deceased employees which was revised vide Office Memorandum dt. 7/3/2019 (Annexure P-1).