URMILA DEVI Vs. STATE OF U P

JUDGEMENT

(1.) The Petitioner is the widow of late Sri Ved Prakash who was a Lekhpal and died in harness on 16th December 1996. The Petitioner was offered appointment on compassionate basis on the strength of her certificate from Hindi Sahitya Sammelan which the Petitioner claims equivalent to the Intermediate examinations conducted by the Board of High School and Intermediate, Uttar Pradesh. The Petitioner was accordingly appointed as a Class HI employee keeping in view the aforesaid qualification.

(2.) The Petitioner however did not make any efforts to learn typing and subsequently the Petitioner was put to notice that her services would be terminated in case she does not improve upon herself. The Petitioner has been now found ineligible to continue on the said post, vide order dated 25th September 2008 on the ground that her qualification at the time of her initial appointment was not Intermediate, inasmuch as the certificate from the Hindi Sahitya Sammelan obtained by her was not an equivalent qualification.

(3.) Learned Counsel contends that the said order works great hardship inasmuch as the Petitioner has lost her service that too even after 11 years of having served the Respondents and therefore the impugned order deserves to be set aside.