UMA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The sole issue arising for consideration in the present appeal is as to whether the appellant, being a married daughter of a deceased employee has a right for consideration for appointment on compassionate basis or not.

(2.) The learned Single Judge, in a short, but self speaking order, dismissed the writ petition on the ground that the Notification dtd. 10/12/2014 would not cover the appellant's case.

(3.) Assailing the findings returned by the learned Single Judge, learned counsel for the appellant seeks reliance upon a decision of the Hon'ble Apex Court in Vijaya Ukarda Athor (Athawale) Versus State of Maharashtra and Ors., (2015) 3 SCC 399.