SHEETAL CHAUDHARY Vs. STATE OF U. P.

JUDGEMENT

(1.) The judgement is being structured in the following conceptual framework to facilitate the discussion: <IMG>JUDGEMENT_195_LAWS(ALL)2_2025_1.jpg</IMG>

(2.) The petitioner is an Assistant Teacher. The petitioner's husband is a serving army personnel who is deployed at a sensitive border area. The petitioner claims that the absence of a male member of her family has made her an easy target for victimization and that she is being harassed by one Shiksha Mitra. Her representations to various authorities of the State have been of no avail. The letter written by the Commanding Officer of her husband's battalion too has not been acted upon by the local State authorities.

(3.) The question that arises for consideration in the facts and circumstances of this case also raises a larger question of public law as regards the nature of support systems to be provided by the State Government to similarly situated families of serving Armed Forces personnel and martyrs of the Armed Forces by the State Government.