NARENDRA KUMAR SHUKLA S/O GIRJA SHANKER SHUKLA Vs. STATE OF UTTAR PRADESH THROUGH SECRETARY (EDUCATION), GOVERNMENT OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned Counsel for the petitioner, Shri Suresh Singh, learned Counsel for the respondent No. 2 & 4 and learned Standing Counsel for the other respondents.

(2.) The petitioner has filed the present writ petition praying for a writ of certiorari to quash the impugned order dated 3.1.03 passed by the Zila Basic Shiksha Adhikari, Fatehpur, who has refused to grant to the petitioner relief of pension, Insurance, Provident Fund and other benefits due to the late mother of the petitioner and has also refused to give to the petitioner employment on the post of a clerk under the Dying and Harness Rules.

(3.) The facts of the case are that the petitioner claims that the petitioner's mother Shankuntala Devi was working on the post of a Head Mistress in Kanya Primary Pathshala, Anug, District Fatehpur.