GOWRAMMA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The relief sought for in the present writ petition is for a direction to direct the respondents to consider and pass orders on the representation dated 2.7.2018 submitted by the writ petitioner seeking appointment on compassionate grounds on account of the death of her husband on 16.4.1996.

(2.) The husband of the writ petitioner was employed as Village Menial in the respondent-Department and died on 16.4.1996, while he was in service. The learned counsel for the writ petitioner states that an application seeking appointment on compassionate grounds was filed within the time limit prescribed under the scheme of compassionate appointment. After the lapse of eight years, the respondents called the writ petitioner to produce the relevant documents and the writ petitioner also had submitted all the relevant documents for the purpose of providing appointment on compassionate grounds.

(3.) The learned counsel for the writ petitioner states that thereafter there is no respond from the respondents and the application submitted by the writ petitioner was not considered.