RAIS AHMAD Vs. DIOS AND ORS.

JUDGEMENT

(1.) CASE called out. None appears for the opposite parties 2 and 3.

(2.) HEARD learned Counsel for the petitioner and learned Standing Counsel.

(3.) THE petitioner's counsel submits that the petitioner's father was Assistant Teacher in L.T. Grade in Mahesh Vidya Niketan Inter College, Unchahar, District Raebareli. He died in harness on 26.12.1990. After his death, the petitioner moved an application for appointment on compassionate ground under regulations framed under U.P. Intermediate Education Act (in short, Act). Since there was no vacancy in Mahesh Vidya Niketan Inter College, Unchahar, District Raebareli, the District Inspector of Schools has issued an order dated 7.9.1993 for the petitioner's appointment in Sri Govindpur Inter College, Rautapur, District Raebareli. However, the order dated 7.9.1993 has not been complied with by the Committee of Management.