A ANITHA VIJI Vs. SECRETARY SCHOOL EDUCATION DEPARTMENT

JUDGEMENT

(1.) HEARD the learned counsel appearing for the petitioner and the learned Additional Government Pleader appearing on behalf of the respondents.

(2.) IT has been stated that, late N.A.Anthony, the father of the petitioner, had been employed, as a Pre -Vocational Instructor (Weaving Teacher), at the Panchayat Union Middle School, Sitharevu. She had a blemishless record of service, for more than 30 years. He had died, on 9.5.1994, while in service.

(3.) THE learned counsel appearing on behalf of the petitioner had further submitted that the petitioner had made further representations to the authorities concerned to consider the request for appointment on compassionate ground, in view of the Government Order, in G.O.Ms.No.165, Labour and Employment Department, dated 30.8.2010. However, there has no positive response from the respondents, till date.