URMILA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) 1.Learned counsel appearing for the petitioner submits that Rupa Devi, mother of the petitioner, was working on daily wages in the establishment of Block Development Office, Kanke and had worked for about 18 years but in spite of that, her services could not be regularized and ultimately she was disengaged and then just after one year of her disengagement, she died and, therefore, the petitioner, who is living in penury, filed an application before the Deputy Commissioner, Ranchi for giving her employment.

(2.)