REETA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner Sri Ashok Khare, Senior Counsel, learned Standing for Respondent No. 1 and Sri V.P. Singh for the Respondent Nos. 2 to 5. The petitioner is the daughter of late Shyam Dulari Singh her mother, who was an Assistant Teacher in primary school Kakrahi and died in harness on 12th September, 2009. The petitioner's father had already died leaving behind her and her mother.

(2.) The petitioner claimed compassionate appointment on the ground that she is a divorced lady and was dependent on her mother.

(3.) It is undisputed that the petitioner was divorced on a date, later than the death of her mother in 2010. The petitioner earlier filed Writ Petition No. 35687 of 2012 which was disposed of with a direction upon the Respondent No. 5 to decide the matter of her appointment on compassionate grounds.