- (1.) Heard Sri Kamlesh Shukla, learned counsel for the petitioner and learned Standing Counsel. Short controversy raised in the present writ petition is as to whether the petitioner being a married daughter of the deceased employee has a right for consideration for appointment on compassionate ground. The petitioner is only daughter of her parents and her case is that she is unemployed and was fully dependent upon her father at the time of his death. Her mother i.e. wife of the deceased employee moved an application on 22.2.2012 before the Principal/Chief Superintendent, S.N. Medical College and Hospital, Agra for providing employment to her daughter i.e. petitioner. Reminders were sent by the petitioner and her mother but no decision has been taken and hence this writ petition.
(2.) In the supplementary affidavit filed on 17.10.2014, the petitioner sought to submit that she alongwith her husband Bhupendra Sharma is residing at her parental residence and is looking after wife of the deceased(mother of the petitioner) and the entire family.
(3.) It is also indicated therein that the petitioner's husband was earlier working in a shoe factory at Agra but on account of fire in the factory in the year 2002, he lost his job and since thereafter her entire family including her husband were fully dependent upon the deceased employee.;