Mst. Poonam vs State Of U.P. & Others
2011 Latest Caselaw 5886 ALL

Citation : 2011 Latest Caselaw 5886 ALL
Judgement Date : 17 November, 2011

Allahabad High Court

Mst. Poonam vs State Of U.P. & Others on 17 November, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 65457 of 2011
 

 
Petitioner :- Mst. Poonam
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- R.C. Kushwaha
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The petitioner is claiming compassionate appointment on account of death of her husband. It the writ petition it is claimed that her husband Late Brijnandan Mani was Non Medical Assistant in Communities Health Centre, Tamkuhi, District Kushi Nagar.

The petitioner is claiming compassionate appointment on the post of Ward Aaya. In the writ petition nowhere mentioned that the petitioner's husband was the regular employee appointed against the vacancy. Therefore, the claim of the petitioner cannot be adjudicated.

Put up on 21.11.2011 as fresh to enable the petitioner to file the documents to show that her husband was the regular employee.

Order Date :- 17.11.2011