JUDGEMENT
Rajesh Singh Chauhan,J. -
(1.)Heard Sri Ashwani Kumar Mishra, learned counsel for the petitioner, Ms. Parul Bajpai, learned Standing Counsel for opposite party no.1 and Sri Alok Saran, learned counsel for opposite parties no.2 to 4.
(2.)By means of this petition, the petitioner has assailed the order dated 7.1.2021 issued by the Personal Officer of Madhyanchal Vidyut Vitran Nigam Limited, Lucknow by means of which claim of the petitioner for providing any appropriate/ suitable appointment under Dying-in-Harness Rules has been rejected on the sole ground that the petitioner being a married daughter so she does not come within the purview of 'family' as per Rule 2 of Dying-in-Harness Rules.
(3.)The sole question for consideration before this Court is that as to whether married daughter comes within the purview of definition 'family' so defined under Dying-in-Harness Rules, 1975 particularly in view of the dictum of the Full Bench of this Court in re; Smt. Vimla Srivastava Vs. State of U.P. and another , 2016 1 ADJ 21.
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