Sangeeta Vishwakarma vs State Of U.P. & 2 Others
2013 Latest Caselaw 7576 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 69330 of 2013
 

 
Petitioner :- Sangeeta Vishwakarma
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Avinash Chandra Srivastav
 
Counsel for Respondent :- C.S.C,Ayank Mishra,Rajesh Kr. Srivastava
 

 
Hon'ble Abhinava Upadhya,J.

Heard Sri Avinash Chandra Srivastava, learned counsel for the petitioner and Sri Rajesh Kumar Srivastava, learned counsel appearing for respondent no.3.

By means of this writ petition the petitioner is seeking compassionate appointment on account of death of her mother, who was a regular Class-IV employee  with the  respondents-Power Corporation. She unfortunately died on 7.7.1997.

It seems  that  the petitioner at the  time of death of her mother was minor. However her maternal grand-father moved an application on 5.8.1997 for compassionate appointment upon which the respondents-authorities  stated that the application will be entertained only after the petitioner gains majority. After becoming major, now an application has been filed by the petitioner for appointment on compassionate ground.  

Let counter affidavit be filed within three weeks.

List thereafter.

Order Date :- 20.12.2013

SKM