LAWS(ALL)-2024-2-155

NEETU SHARMA Vs. STATE OF U. P.

Decided On February 08, 2024
NEETU SHARMA Appellant
V/S
STATE OF U. P. Respondents

JUDGEMENT

(1.) Heard Mr. Kamal Kumar Kesherwani, learned counsel appearing for the petitioner, learned Standing Counsel appearing for the Respondents No. 1 to 3 and Mr. Rama Nand Pandey, learned counsel appearing for the Respondents No. 4 and 5.

(2.) Petitioner through this writ petition has assailed the order dtd. 8/9/2023 passed by the District Basic Education Officer, Jhansi whereby her claim for compassionate appointment has been rejected.

(3.) Facts of the case, in brief, are that mother-in-law of the petitioner while working on the post of Assistant Teacher in a Primary School at Jhansi died in harness on 28/12/2017. Petitioner's husband Mr. Prashant Sharma preferred an application on 12/3/2018 for his compassionate appointment on the post of Clerk in place of his mother. Application filed by Mr. Prashant Sharma for compassionate appointment on the post of Clerk remained pending with the respondents and during pendency of the application respondents required him to opt for appointment on a Class-IV post as vacant Class-III post was not available but he did not opt for appointment on Class-IV post.