- (1.) Smt. Shashi Mishra has preferred this special appeal challenging judgment dated 30.07.2015 rendered in Writ Petition No.4320 (SS) of 2015 titled 'Smt. Shashi Mishra Vs. State of U.P. and Others. Vide the impugned judgment, the writ petition has been dismissed.
(2.) We have heard learned counsel for the appellant and Shri Rajeev Ratna Chaudhary, learned counsel for respondent/State.
(3.) The facts appear to be that Shri Bhagvati Prasad Tripathi while in government service died in harness on 08.09.2010. The appellant/writ petitioner filed an application for appointment on compassionate grounds under The U.P. Recruitment of Dependants of Government Servants Dying in Harness Rules, 1974 (For short 'Rules of 1974'). It appears that the appellant/writ petitioner claimed a right to be given appointment on compassionate grounds under Rules of 1974 on the premise that she being daughter of Shri Bhagvati Prasad Tripathi, the deceased employee, was married, however was subsequently given divorce by virtue of judgment and decree dated 06.12.2014. In such circumstances, being the daughter of Shri Bhagvati Prasad Tripathi, she be considered for appointment on compassionate grounds.;