- (1.) The petitioner is a married daughter. Her father late Mangal Sen Sharma was a Wasil Baqi Nawis (WBN) (Senior Assistant) in Tehsil Office, Hapur. She has preferred this writ proceedings for quashing the order dated 01st March, 2016 passed by the second respondent, the District Magistrate whereby her application for compassionate appointment has been rejected on the ground that she is a married daughter thus she is not entitled for appointment.
(2.) A brief reference to the factual aspects would suffice.
(3.) Late Mangal Sen Sharma was working as WBN (Senior Assistant) in Tehsil Office, Hapur. He unfortunately died on 10th January, 2014 leaving behind his wife Smt. Asha Sharma, one son Prashant Mohan Sharma and two daughters, namely, Smt. Parul Sharma and the petitioner. The petitioner moved an application for her appointment on compassionate ground with no objection of other members of the family. She is a postgraduate in Economics. Her marriage was solemnized with one Ashwani Sharma and she is living with her mother, who is alone after the death of petitioner's father. It is stated that financial position of her husband, who is in small job of a private company, is not sufficient to support her and her mother.;