Smt. Seema vs State Of U.P. And 3 Others
2023 Latest Caselaw 27713 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:193987
 
Court No. - 34
 

 
Case :- WRIT - A No. - 14446 of 2023
 

 
Petitioner :- Smt. Seema
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Kartikeya Saran
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ajit Kumar,J.

1. Heard learned counsel for the parties.

2. Petitioner is a married daughter of Late Veerpal Singh who has died in harness on 08.08.2019 and accordingly, petitioner claims compassionate appointment.

3. This Court has already held and so also the rules have been amended and now the word daughter includes even the married daughter. It is also submitted by learned counsel for the petitioner that petitioner's brother has pre deceased his father and so also the mother predeceased her husband.

4. In view of the above, respondents are directed to consider the claim of compassionate appointment in the light of the judgment of this Court in the case of Radhika Baghel v. State of U.P. and others passed in Writ - A No.- 494 of 2023 decided on 28th March, 2023 and dispose of the same within a period of two months from the date of production of certified copy of this order.

5. With the aforesaid observations and directions this petition stands disposed of.

Order Date :- 9.10.2023

Deepika