SMT. SONIYA Vs. STATE OF UTTARAKHAND AND OTHERS

JUDGEMENT

(1.) HEARD Mr. S.S. Yadav, Advocate for the petitioner and Mr. N.P. Sah, Standing Counsel for the State of Uttarakhand.

(2.) THE petitioner is a widow of a deceased employee who was an Assistant Teacher in a grant in aid school, namely, "Prag Narain Porva Madhyamik Vidyalaya, Gokul Nagar, Udham Singh Nagar". It is an admitted case that the dependents of a deceased employee in grant in aid school, whether in teaching or non -teaching cadre, are liable to be given appointment on compassionate ground though on a non -teaching post. The petitioner promptly applied for appointment to the relevant authorities. The authorities though sent the matter to the State authorities stating that they have no post on which such an appointment can be made but Government may make such an appointment on other grant in aid schools.

(3.) NO order as to costs.