FAUZIYA SIDDIQUI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel appearing for respondent nos. 1 and 2 and Sri Ghaus Beg, learned counsel appearing for respondent no.3.

(2.) Under challenge is the order dated 05.07.2016 passed by respondent no.3, a copy of which is Annexure-1 to the writ petition, by which the claim of the petitioner for being appointed on compassionate ground under the rules has been rejected. A further prayer is for a mandamus commanding the respondents to give appointment to the petitioner on compassionate ground.

(3.) Learned counsel for the petitioner contends that the mother of the petitioner was working as Assistant Teacher in Primary School Meerganj, Block Tejwapur, District Bahraich when she died on 25.01.2013 during her service tenure itself. The petitioner in the capacity of being the only legal heir applied for being appointed on compassionate ground in the year 2015. When her application was not considered, she preferred Writ Petition No.6624 (SS) of 2015 and this Court vide order dated 03.12.2015 directed respondent no.3 to look into the matter and take appropriate decision on the claim of the petitioner. Subsequent thereto, respondent no.3 has passed the impugned order dated 05.07.2016 rejecting the claim of the petitioner for being appointed on compassionate ground.