ARTI Vs. STATE OF U.P.

JUDGEMENT

(1.) This intra-Court appeal filed under Chapter VIII Rule 5 of the Allahabad High Court Rules, 1952, is directed against the order dtd. 24/9/2021 passed by learned Single Judge dismissing the Writ Petition.

(2.) The facts, in brief, are that the appellant's father, Late Jagdish Narain Mishra, was working as Assistant Teacher (L.T. Grade) in Sri Bhola Nath Shanti Niketan Inter College, Belwa Bazar, Mariahu, Jaunpur (hereinafter referred to in short as "College"). He died during service on January 21, 2005, leaving behind his wife, son Ashutosh Mishra, and two daughters, Anju and the appellant, Arti. At that time the appellant claimed to be unmarried.

(3.) The learned Single Judge, while dismissing the writ petition of the appellant, has noticed the reasons given by of DIOS in the order rejecting the claim of the appellant for compassionate appointment and observed as under: