ANIL TRIPATHI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner's father was serving as Assistant Teacher in a Government Primary School in District Almora, who passed away on 30/6/2014.

(3.) Petitioner applied for compassionate appointment, in view of financial hardships faced by his family, on account of death of sole bread-winner. Petitioner's request for compassionate appointment was earlier rejected by Additional Director, Primary Education, Kumaon, vide order dtd. 30/10/2014, on the ground that petitioner's elder brother is employed in Indian Army, therefore, he cannot be given compassionate appointment.