G.SARADA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Taking exception to the order dtd. 9/11/2020 passed by the learned single Judge in W.P.No.20063 of 2020, directing the 3rd respondent to consider the representation of the 4th respondent/writ petitioner in the matter of payment of death benefits, family pension as well as other benefits, which is not objected by the respondents-authorities, this appeal has been filed by the appellant/4th respondent in the writ petition.