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Judgment
Hon''ble Sudhanshu Dhulia, J.—Heard Mr. S.S. Yadav, Advocate for the petitioner and Mr. N.P. Sah, Standing Counsel for the State of Uttarakhand.
The petitioner is a widow of a deceased employee who was an Assistant Teacher in a grant in aid school, namely, "Prag Narain Porva Madhyamik Vidyalaya, Gokul Nagar, Udham Singh Nagar". It is an admitted case that the dependents of a deceased employee in grant in aid school, whether in teaching or non-teaching cadre, are liable to be given appointment on compassionate ground though on a non-teaching post. The petitioner promptly applied for appointment to the relevant authorities. The authorities though sent the matter to the State authorities stating that they have no post on which such an appointment can be made but Government may make such an appointment on other grant in aid schools.
Writ petition is therefore disposed of with the direction to the District Education Officer, Udham Singh Nagar to consider the representation of the petitioner in accordance with law and if the rules and Government Orders presently in force in the State of Uttarakhand so permit shall pass a speaking order on the representation of the petitioner within a period of eight weeks from the date a certified copy of this order is received by him.
No order as to costs.