- (1.) The petitioners are seeking a direction to the respondents to consider married daughter in the definition of family to the Uttar Pradesh Recruitment of Dependants of Government Servants Dying in Harness Rules, 1974 with a further prayer that the representation dated 15.01.2014 may be directed to be decided.
(2.) Briefly stated the facts of the case are that the petitioner no.1 is the wife and the petitioner no.2 is the daughter of Late Ramesh Chandra Sharma, who was working on the post of Collection Sewak at Tehsil-Sadar, District-Bareilly and died while still in service under the respondents on 13.12.2013. As per the averments of the writ petition, the petitioner no.1 is living with her two daughters of which the petitioner no.2 is a married daughter though her husband is not employed and is therefore, residing with the petitioner no.1. It is stated that after the death of Late Ramesh Chandra Sharma, the petitioner no.2 submitted an application dated 15.01.2014 seeking appointment on compassionate ground but till date no order has been passed thereon.
(3.) I have heard Sri Jagriti Singh, learned counsel holding brief of Ekta Kaur for the petitioner and Sri Santosh Kumar Mishra, learned standing counsel for the respondents.;