RAJ KUMAR Vs. JOINT DIRECTOR OF EDUCATION

JUDGEMENT

(1.) The Petitioner who claims himself to be son of late Paras Nath Singh, who was an Assistant Teacher L.T. Grade in Bapu Shatabdi Inter College Jahda District Maharajganj. appears to be aggrieved by an order dated 22.10.2008 passed by District Inspector of Schools, Maharajganj, by which the Petitioner's application seeking appointment on compassionate ground has been rejected on the ground that the other dependents have not given consent for the appointment of the Petitioner.

(2.) On 14.11.2008, this Court had directed the learned standing counsel who has put in appearance on behalf of Respondent Nos. 1 and 2 to file counter-affidavit and issued notice to Respondent Nos. 4, 5 and 6. Pursuant thereto, the steps have been taken by the learned Counsel for the Petitioner on 20.11.2008.

(3.) From the perusal of office report dated 15.1.2009 it transpires that the notices issued to the Respondents have neither been returned un served nor there is any acknowledgment of service. In view of the office report dated 15.1.2009, the service of notices on Respondent Nos. 4 to 6 are deemed to be sufficient under Rule 12 of Chapter VIII of Allahabad High Court Rules, 1952. With respect to Respondent No. 3 this Court has not issued notice and nobody has put in appearance but with the kind of order which this Court intend to pass no notice is issued to the Respondent No. 3 and the writ petition is taken up for final disposal on the admitted facts with the consent of the learned Counsel of the representing parties.