Rakesh Tiwari, J. - (1.) Heard learned counsel for the parties.
(2.) This writ petition arises out of notice of retirement dated 21st April, 1992, informing the petitioner that according to the date of birth entered in her service book as 1.7.1934 on the basis of entry in the kutumb register, she would be attaining the age of 58 years on 30.6.1992.
(3.) The petitioner was given a compassionate appointment as Chhetra Sahayak in place of her husband under the Uttar Pradesh Recruitment of Dependents of Government Servants Dying in Harness Rules, 1974, who was posted as Deputy Forest Ranger. He died during the employment on 23.1.1990 in a truck accident.;