Sangeeta Chandra, J. - (1.) Heard learned counsel for the petitioner and Mr. N.P. Mishra appearing for Krishi Utpadan Mandi Parishad.
(2.) Petitioner's grievance raised in this writ petition? is that her father late Chhote Lal was working on the post of Gardener in Krishi Utpadan Mandi Parishad, Rampur. He died on 30.09.2018. Petitioner's mother Smt. Malti Devi submitted an application on 16.10.2018 requesting the Parishad to give compassionate appointment to the unmarried daughter i.e. the petitioner. The Secretary of the Samiti at Rampur by his letter dated 25.10.2018 asked for certain documents to be submitted.
(3.) It is the case of the petitioner that the such documents were submitted.? However, the learned counsel for the respondent Parishad has informed this Court that the succession certificate issued from the competent Court as well as the copy of Pariwar Register has not been submitted. Therefore no action could have been taken.;