Smt. Tarawati vs State Of U.P. And Others
2012 Latest Caselaw 6301 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 
Case :- WRIT - A No. - 67943 of 2012
 
Petitioner :- Smt. Tarawati
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Ajay Dwivedi,K.K. Singh
 
Respondent Counsel :- C.S.C.,B.K. Yadav
 

 
Hon'ble V.K. Shukla,J.

Petitioner submits that in the past an application for grant of compassionate appointment has been moved on the ground that her husband has untraceable and as seven years period has not been elapsed as such her claim has not been considered. Petitioner submits that as on date 7 years period have elapsed, as such her claim is liable to be considered.

Consequently, in the facts of the case District Basic Education Officer, Firozabad is directed to consider the request of the petitioner and redress the same in accordance with law preferably within three months from the date of presentation of certified copy of the order passed by this Court.

With the above direction present writ petition is disposed of.

Order Date :- 21.12.2012

Dhruv