DEVI Vs. JOINT DIRECTOR OF SCHOOL EDUCATION

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to the first respondent to dispose of the writ petitioner's representation dated 09.02.2011 seeking appointment on compassionate grounds.

(2.) The learned counsel for the writ petitioner states that the father of the writ petitioner was employed as Superintendent in the third respondent's Office and he died on 05.09.1997, while he was in service. Subsequent to the death of his father, the writ petitioner submitted a representation seeking appointment on compassionate grounds. The grievance of the writ petitioner is that the representation was not considered by the respondents.

(3.) It is seen that even at the time of filing of the present writ petition, she was aged about 46 years and now, she would be aged around 50 years.