DEEPIKA TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard.

(2.) Under challenge is the order dtd. 21/8/2025, a copy of which is Annexure-1 to the petition, whereby the appointment order of the petitioner on compassionate grounds vide orders dtd. 23/5/2025 and 29/5/2025 has been cancelled.

(3.) From the arguments as raised by the learned counsel appearing for the petitioner and perusal of the record, it emerges that one Smt Sangeeta Bajpai who was working as Assistant Teacher died in harness on 23/4/2021. At that stretch of time, the petitioner was an unmarried lady.