- (1.) Heard learned counsel for the parties.
(2.) Petitioner's husband, Lal Babu Gupta was appointed as Shiksha Mitra on 5.7.2001 under a scheme run by the State Government, namely, "School Chalo Abhiyan" in Primary School Chatursansthi Kishor Block Navanagar, District Ballia.The contract appointment was renewed from time to time and he was continuing as such. He died in harness on 14.9.2013 and as such the petitioner had applied for compassionate appointment. The submission of the petitioner is that her husband had worked to the utmost satisfaction of his superior and had undertaken B.T.C. training. He had also passed the first semester examination of BTC conducted on 29.5.2013. He was the only bread earner of his family. The prayer is that the application of the petitioner requires to be considered by the respondents.
(3.) Learned standing counsel has objected to the prayer made by the petitioner on the ground that the petitioner being dependant of a contract employee, namely, Shiksha Mitra is not entitled for appointment on the compassionate ground. The submission is that Shiksha Mitra does not fall in the definition of "Government Servant" as provided under Rule 2(a) of U.P. Recruitment of Dependents of Government Servants Dying-in-Harness Rules, 1974 (hereinafter referred to as Rule 1974 Rules).;