LOKESH JOSHI Vs. DISTRICT JUDGE, PITHORAGARH

JUDGEMENT

(1.) HEARD Mrs. Pushpa Joshi, the learned counsel for the petitioner and Shri Sharad Sharma, the learned Senior Counsel duly assisted by Siddhartha Sah, the learned counsel for the respondent.

(2.) THE petitioner's father was employed in the Civil Court, Pithoragarh as a Central Nazir and died in harness in the year 1994. The petitioner was a minor at that time. Upon attaining the age of majority, the petitioner applied in the year 1997 which application was considered and rejected by the District Judge, Pithoragarh by its order dated 17th September, 1999. The petitioner, being aggrieved by the said order, has preferred the present writ petition.

(3.) THE District Judge rejected the application of the petitioner on the ground that the mother of the petitioner was working as an Assistant Teacher in Primary School Takana in District Pithoragarh and was getting about 6,500/ - per month plus family pension and that she also had a dwelling house left by the deceased.