- (1.) The petitioner, Manjul Srivastava has impugned an order of June the 25th , 2020, passed by the District Basic Education Officer, Prayagraj, rejecting her claim for compassionate appointment under The Uttar Pradesh Recruitment of Dependents of Government Servants Dying in Harness Rules, 1974 (for short, 'the Rules).
(2.) A counter affidavit has been filed on behalf of respondent nos. 2 and 3, which is taken on record.
(3.) Mr. Sharad Chandra Upadhyay, learned State Law Officer, was granted time to file a short counter affidavit. He has not come up with any return.;