- (1.) Heard Sri Som Kartik Shukla, learned counsel for the petitioner, Sri Badrul Hassan, learned Additional Chief Standing Counsel for opposite parties no. 1 and 2 and perused the record.
(2.) Undisputed facts in the present case are that petitioner's father Sri Suresh Nath Mishra ( now deceased) while working on the post of Assistant Teacher in Public Inter College, Sampoorna Nagar Kheri, died during the tenure of his service as such the petitioner, who is married daughter of late Suresh Nath Mishra submitted an application for consideration of her case on compassionate ground before the authority concerned. When no heed has been paid by the official respondents so she approached this Court by filing Writ Petition No. 6032 (SS) of 2014 ( Neha Mishra Vs. Stte of U.P. And others) , disposed of by order dated 17.10.2014 with the following directions; "In view of the above, this writ petition is disposed of with liberty to the petitioner to file fresh representation alongwith certified copy of this order before respondent no.2, who shall, thereafter, examine the claim of the petitioner and pass appropriate orders in accordance with law, expeditiously and preferably within next three months. Needless to mention that this Court has not expressed any opinion on the merits of the claim of the petitioner and which shall be examined by respondent no.2, while taking decision in the matter."
(3.) Thereafter by means of order dated 21.1.2015, opposite party no.2/ District Inspector of Schools, Lakhimpur Kheri rejected the petitioner's claim for compassionate appointment on the ground that petitioner is married daughter of late Suresh Nath Mishra so she does not fall within the definition of family, as per the provisions as provided under Regulation 103 Chapter III of U.P. Intermediate Education Act, 1921.;