SHAKUN CHITRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner's husband late Vinayak Bharti died in harness while serving as Lecturer (English) in Udairaj Hindu Intermediate College, Kashipur, District Udham Singh Nagar on 3/6/2009.

(3.) By means of this writ petition, petitioner has challenged the order dtd. 7/7/2020 passed by Chief Education Officer, Udham Singh Nagar, whereby her request for compassionate appointment has been turned down on the ground of delay. The impugned order is on record as Annexure No. -13 to the writ petition, and the sole ground for rejecting petitioner's request is that there is delay of 11 years in making the application.