MAMTA KUMARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Siddharth Khare,learned counsel for the petitioner and perused the record.

(2.) Petitioner's husband, working in U.P. Police Force as Constable, died on 08.01.2005. Thereafter petitioner applied for compassionate appointment. The educational qualification possessed by petitioner is High School. The petitioner wants to be appointed as Constable but during pendency of application it appears that statutory rules were framed wherein minimum qualification for appointment to the post of Constable prescribed was Intermediate and, therefore, after enforcement of statutory rules petitioner could not be appointed as Constable.

(3.) Learned counsel for the petitioner contended that since petitioner applied for compassionate appointment in 2006 when her qualification was High School, therefore, petitioner could not have been denied appointment on compassionate basis as Constable on the ground of amendment in rules.