Smt. Lalmati Devi vs State Of U.P.Throu Milk ...
2012 Latest Caselaw 3027 ALL

Citation : 2012 Latest Caselaw 3027 ALL
Judgement Date : 18 July, 2012

Allahabad High Court

Smt. Lalmati Devi vs State Of U.P.Throu Milk ... on 18 July, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 3754 of 2012
 

 
Petitioner :- Smt. Lalmati Devi
 
Respondent :- State Of U.P.Throu Milk Commissioner Lko.And Ors.
 
Petitioner Counsel :- Arun Kumar Pandey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ajai Lamba,J.

Smt. Lalmati Devi has approached this court for issuance of a writ in the nature of mandamus directing the respondent no.4 viz. District Magistrate/Administrator, Milk Producer Cooperative Societies Ltd., Unnao, to decide her representation of the petitioner dated 18th of March, 2012.

By way of said representation the petitioner claims employment on compassionate grounds, her husband Sri Virendra Singh Chauhan having died in harness on 20th of September, 2010.

Soas to lay proper foundation, the petitioner is required to place on record the scheme applicable to the employees of Respondent No.4 in context of compassionate appointments.

The petitioner has to first establish her right to claim employment on compassionate grounds.

The case is adjourned to be listed after the required documents are filed.

Order Date :- 18.7.2012

A.Nigam