NIDHI JAIN Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Indra Mani Tripathi, learned counsel for the petitioner at great length, learned Standing Counsel for respondents no.1 and 2 and have perused the record.

(2.) The writ petition is directed against the order dated 26.12.2011 (Annexure 12 to the writ petition) which is show cause notice issued by District Basic Education Officer Mahamayanagar (Hathras) (hereinafter referred to as "DBEO") requiring petitioner to show cause as to why her services be not terminated since her very appointment on compassionate basis was illegal and contrary to the rules. The order dated 10.2.2012 (Annexure 14 to the writ petition) whereby the petitioner's appointment on the post of Assistant Teacher has been declared illegal as a consequence whereof petitioner has been terminated by order passed by DBEO is the consequential order impugned herein.

(3.) Certain facts which are not in dispute may be stated in brief as under.