RAMPYARI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Shive Datta Yadav learned counsel for the petitioner and Dr. Santosh Shukla learned Standing Counsel for the State respondents.

(2.) Supplementary affidavit filed today, taken on record. Also, learned Standing Counsel has produced original service book of the deceased Ram Sajivan. Original marriage agreement between the petitioner and Ram Sajivan dtd. 24/6/2006 has also been produced by learned counsel for the petitioner. Present petition has been filed to challenge the order dtd. 10/8/2019 passed by the District Inspector of Schools, Fatehpur. Thereby the said authority has rejected the application for grant of compassionate appointment made by the petitioner arising from the death of Ram Sajivan who died in harness on 20/1/2014 while working on the post of Peon at Sukhdev Inter College, Khaga, Fatehpur.

(3.) In rejecting the application made by the petitioner, the District Inspector of Schools, Fatehpur has considered the affidavit of the mother of the deceased namely Phoolmati dtd. 12/8/2014 wherein she had stated, her son Ram Sajivan died a bachelor. Also, service book of the deceased did not support the claim made by the petitioner that she was the married wife of the deceased.