APARNATRIPATHI Vs. STATE OF U.P. & ORS.

JUDGEMENT

(1.) Notice on behalf of opposite parties No. 1 and 2 has been accepted by the learned Chief Standing Counsel and Sri Prashant Arora, Advocate has accepted notice on behalf of opposite party No. 3.

(2.) Heard counsel for the parties.

(3.) By means of present writ petition, the petitioner is challenging the order dated 16.07.2009 passed by the District Basic Education Officer, Hardoi, by which claim of the petitioner for appointment on compassionate ground has been rejected indicating therein that there is no provision for giving appointment to daughter-in-law in the Government Order dated 04.09.2000.