KUMARI NISHA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel appearing for the petitioner, learned Standing Counsel appearing for the Respondents No. 1 and 2 as well as Mr. Ashish Kumar Nagvanshi, learned counsel appearing for the Respondents No. 3 and 4.

(2.) Petitioner through this writ petition has challenged the order dtd. 26/12/2022 passed by the District Basic Education Officer, Gorakhpur, whereby petitioner's application for her compassionate appointment has been rejected.

(3.) Facts of the case, in brief, are that father of the petitioner while working on the post of Head Master at Primary School Manikapur, Block Belghat District Gorakhpur, died in harness on 7/12/2019. On the date of death of petitioner's father, there remained widow (mother of the petitioner), two unmarried sons and unmarried daughter in the family. Petitioner is permanently disabled and her disability has been quantified to the tune of 75% and further she has been completely dependent on the earnings of her father.