V.K.SHUKLA,J.VIVEK KUMAR BIRLA,J. - (1.) Smt. Lilawati Devi is before this Court, assailing the validity of the order dated 14.01.2016 passed by the learned Single Judge in Civil Misc. Writ Petition No.1393 of 2016 (Smt. Lilawati Devi Vs. State of U.P. and 3 others), wherein learned Single Judge has proceeded to dismiss the writ petition on the premises that petitioner/appellant is not at all entitled for compassionate appointment.
(2.) Factual situation that is so reflected in the present case is that husband of the petitioner/appellant had been performing and discharging his duty as Electrician and he died in harness on 20.05.2012 due to heart ailment.
(3.) Petitioner/appellant submits that after the death of her husband, she has moved an application for grant of compassionate appointment on 17.10.2014 and on the said application being moved, age and fitness certificate has been called for so that compassionate appointment could be offered. Petitioner/appellant submits that all the formalities stood fulfilled and thereafter, she has been communicated vide order dated 21.08.2015 mentioning therein that her claim has been rejected. Against the said order, petitioner/appellant preferred Civil Misc. Writ Petition No. 1393 of 2016 and same has been dismissed vide order dated 14.01.2016. Against the same, present Special Appeal has been filed.;