(1.) The present Appeal emanates from the decision of the learned Single Judge whereby the writ application filed by the wife of the deceased- employee to quash an order issued by the respondent-District Magistrate whereby the claim for grant of Super Time Scale to the husband of the writ petitioner father of petitioner no. 2 has been rejected.
(2.) Aggrieved by the aforementioned order, the writ petitioner - Most. Radha Devi and Ratan Lal son of Banwari Lal have preferred this Intra Court Appeal on the ground that the claim of the employee had been arbitrarily rejected and is wholly untenable on both facts and law.
(3.) The facts briefly stated are as follows:-