VIMALA DEVI ALIAS VIMLESLI Vs. MANAGING COMMITTEE, ADARSH VEDIC INTER COLLEGE, KARORA DIST. BULANDSHAHR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Since counter and rejoinder affidavits are exchanged. Learned counsel for the parties jointly prayed that the writ petition may be finally disposed of at the admission stage. We, therefore propose to decide this petition finally at the admission stage.

(3.) The petitioner's husband, Bir Singh, was a teacher in Adarsh Vedic Inter College, Karora, District Bulandshahr, which is a Government aided institution. On 17th Sept., 1985 Bir Singh died. After his death Vimla Devi alias Vimlesh, who is the petitioner in this writ petition, moved to the Education Authorities as well as to respondent no. 2 for giving her job in view of the Government Order dated 23rd Sept., 1981. Since the Government Order provides for giving job to such widow on compassionate ground, the Deputy Director of Education directed the District Inspector of Schools, Bulandshahr for taking steps for giving appointment to the petitioner on the post of Clerk in the institution. In the meantime the Principal of the Institution promoted Satpal Singh respondent no. 5, to the post of Clerk. Since the vacancy was filled up, the petitioner was compelled to file this petition in this court.