VIDYA BAI PATEL Vs. STATE OF M P

JUDGEMENT

(1.) Arguments heard.

(2.) Petitioner's husband employed as Shiksha Karmi Grade III in School Education Department died in harness on 13.10.2005. Petitioner sought appointment on compassionate ground in lieu thereof.

(3.) Vide order-dated 18.1.2007, District Education Officer, Katni turned down the application on the ground of ineligibility while referring Circular No.F-2-11/2005/P-2 dated 28.12.2005 stipulating that in lieu of death of Shiksha Karmi, there is provision for appointment of one member of his family on the post of Samvida Shala Shikshak Grade III provided he/she has completed Higher Secondary Examination.