BHUNBAI SAHU Vs. STATE

JUDGEMENT

(1.) HEARD.

(2.) THE petitioner's husband Deodas Sahu was serving as Assistant Teacher in the Government School. The husband Deodas Sahu died in harness leaving behind wife and three minor children namely Upasana aged about 10 years Dronesh Sahu, aged about 5 years and Itla aged about three and half years. The petitioner after the death of her husband appeared in 5th class. She passed the examination and having acquired requisite qualification applied for compassionate appointment. The District Education Officer has rejected the said application for compassionate appointment made by the widow on the ground that she has applied for after three months of the death of her husband.

(3.) DEODAS Sahu died on 8-7-2000. The application was made along with all documents on 15-2-2001. The Principal of the School recommended on 20-2-2001. It is received in the office of education officer on 22-2-2001. The petitioner who appeared in person with her mother submitted that she had been repeatedly approaching the officers concerned for compassionate appointment after the death of her husband, she was not informed about the fact that the application was to be made within three months. She submitted that one Nandan Bhav a clerk, in fact harassed her.