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Judgment
5 paragraphs · 243 wordsJustice Rajiv Sharma, Judge
Record produced by Ms. Sarvesti has been perused thoroughly and returned to her.
Petitioner had submitted an application on 9.8.2010 for appointment as Part Time Water Carrier in Government Primary School, Thiyara. Respondent No.5 had also submitted an application on 18.8.2010. According to the record made available before us, the annual income of the petitioner is Rs. 10,000/-, whereas the income of respondent No.5, duly verified and counter-signed by the Naib Tehsildar on 4.10.2010 is Rs. 8,000/-. Petitioner and respondent No.5 are widows. The cases of petitioner and respondent No.5 were duly verified and recommended by the Joint Director (Education). However, the appointment authority taking into consideration all the facts and circumstances of the case decided to offer appointment to respondent No.5 as Part Time Water Carrier, in Government Primary School, Thiyara.
There is no illegality in the order whereby respondent No.5 has been appointed as Part Time Water Carrier in Government Primary School, Thiyara.
Accordingly, the present petition is dismissed. However, in the interest of justice respondents No.1 to 4 are directed to consider the case of the petitioner sympathetically, if the post of Part Time Water Carrier is likely to fall vacant in the vicinity of Government Primary School, Thiyara since she is also a widow and must be finding difficult to make both ends meet with the meagre income of Rs. 10,000/-. Pending application(s), if any, also stands disposed of. No costs.