- (1.) Heard Sri Rajesh Singh Rathore, learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) The petitioner claims that she is entitled for appointment, under the Dying-in-Harness Rules. The petitioner has made several representations on 22.08.2014, 05.07.2017, 03.11.2017, 22.07.2018 and lastly on 20.11.2018, for grant of appointment on compassionate grounds.
(3.) The petitioner has also prayed for the following relief, in the instant writ petition: "i. Issue a writ, order or direction in the nature of Mandamus commanding the respondent/authority concerned to make the appointment of the petitioner under the dying-in-harness rules, by providing her opportunities, keeping view that the father of the petitioner, namely, Anil Mishra was appointed at the post of A.S.I. (M) in U.P. Police, thereafter he has been died during the service period on 26.07.2011, in accordance with law, within some stipulated time frame as this Hon'ble Court may deem fit and proper in the facts and circumstances of the case." ;