Devendra Kumar Arora, J. - (1.) Heard Mr. Sushil Kumar Singh, learned Counsel for the petitioner, learned Standing Counsel and Mr. J.B.S.Rathore, learned Counsel for the opposite party No.3.
(2.) By means of the present writ petition, the petitioner is seeking a writ of Mandamus directing the Basic Shiksha Adhikari, Sultanpur to provide compassionate appointment to her on the suitable post according to her qualification.
(3.) Submission of the learned Counsel for the petitioner is that the petitioner's husband Late Manoj Kumar Singh, while working as Assistant Teacher in the Primary School Umari, Block Kurebhar, District Sultanpur, died on 7.7.2011, leaving behind wife (petitioner herein) and a minor son. The petitioner, who possessed degree in Arts, moved an application on 1.11.2011 for giving compassionate appointment to her under Dying-in-Harness Rules. But as no action was taken by the opposite party No.3, the petitioner has filed the present writ petition, seeking a direction against the opposite party No.3 to examine her claim for giving appointment on the post of Assistant Teacher in accordance with the provision of Dying-in-Harness Rules.;