DURGA VERMA Vs. STATE OF U P
LAWS(ALL)-2003-3-185
HIGH COURT OF ALLAHABAD
Decided on March 26,2003

DURGA VERMA Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

M. Katju and Prakash Krishna, JJ. - (1.) Heard learned counsels for the parties.
(2.) The petitioner is widow of one late Shri Sheil Verma who was an Additional District Judge in U. P. Judicial Service who died in a road accident on 26.6.1994. The petitioner being his widow applied for appointment on compassionate ground and she was appointed as O.S.D. in Legal Cell in the State Law Office at High Court, Allahabad on 16.9.1999.
(3.) The petitioner is claiming pay parity with one Smt. Laxmi Sharma who is also widow being wife of an Additional District Judge who died in harness and she was also appointed on compassionate ground as O.S.D. in the pay scale of Rs. 8,000 - 13,500. Smt. Laxmi Sharma is presently working in U. P. Civil Secretariat. The petitioner's pay scale is Rs. 6,500 -10,500.;


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