BHRARNARAMBA T Vs. DISTRICT EDUCATIONAL OFFICER

JUDGEMENT

(1.) The petitioner, who is the widow of a school teacher-T. Satyanarayana, has sent a letter to the Chief Justice stating that her husband had put in about 18 years of service and therefore G.O.Ms. No.340, Finance and Planning (F.W. Pen.l) Department dated 13th December, 1982, be directed to be made applicable to her, whereby the Government, on compassionate grounds, directed grant of financial assistance of Rs.100.00 with effect from 1-4-1981, inter alia, to the following:

(2.) Admittedly, the petitioner does not fall in the aforementioned category. She, in her petition, merely stated that the said G.O. "does not extend justice uniformly". A policy decision having been arrived at the State classifying the widows of the teachers who would be entitled to the same benefit, we are of the opinion that the same cannot be said to be arbitrary or discriminatory. The classification per se does not appear to be violative of Article 14 of the Constitution of India, as the widows of teachers who died even prior to 1-4-1961 have been granted certain benefits only on compassionate grounds.

(3.) For the reasons aforementioned, we do-not find any merit in this writ petition. It is accordingly dismissed. There shall be no order as to costs.