DIRECTOR OF EDUCATION SECONDARY Vs. PUSHPENDRA KUMAR

JUDGEMENT

(1.) SPECIAL leave granted.

(2.) THESE appeals relate to appointment on compassionate grounds of dependents of teaching/non-teaching staff employed in non-Government recognised aided schools and intermediate colleges in the State of Uttar Pradesh who have died in harness.

(3.) FELING aggrieved by the said judgments of the High Court, the State has filed these appeals.