Citation : 2021 Latest Caselaw 2569 UK
Judgement Date : 23 July, 2021
Office Notes, reports,
orders or proceedings
SL.
Date or directions and COURT'S OR JUDGES'S ORDERS
No
Registrar's order with
Signatures
WPSS No.675 of 2021
Hon'ble Sharad Kumar Sharma, J.
(Via Video Conferencing)
Mr. M.C. Pant, Advocate for the petitioner. Mr. Narayan Dutt, Brief Holder for the State of Uttarakhand.
The petitioner has preferred the writ petition challenging the order dated 06.08.2020; whereby her claim for being appointed on the compassionate ground was denied on the ground that since she was a married daughter of the deceased employee. Though the matter stands squarely covered by the Full Bench judgment of this Court. But however, the Government Advocate, was initially granted time to file counter affidavit by an order of 21.06.2021, which has not yet been filed.
Today, when the matter was taken up, Mr. Narayan Dutt, learned Brief Holder, appearing on behalf of the State prayed for further time to file counter affidavit.
The said prayer is accepted and he is granted further three weeks' time to file counter affidavit by way of last opportunity.
List this writ petition in the week commencing 16.08.2021.
(Sharad Kumar Sharma, J.) 23.07.2021 Arti
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