ZILLA PARISHAD WARANGAL Vs. L SHIVA KUMAR

JUDGEMENT

(1.) The petitioner herein being aggrieved by and dissatisfied with the judgment and order dated 7-9-1998 passed in OA No.307 of 1998 has filed this writ application. The said OA was filed by the 1 st respondent herein for a direction to the respondents therein to provide employment to the applicant on compassionate ground in view of retirement of his father on medical grounds on 27-4-1991.

(2.) It is admitted that on 27-4-1991 when the father of the respondent was permitted to retire on medical grounds the respondent was aged only 16 years 8 months and 25 days. Inter alia on the afore mentioned ground the Collector, Warangal by an order dated 14-5-1991 refused to pass any order of appointment in his favour.

(3.) It further appears that the matter came up for consideration before the Government of Andhra Pradesh and an appropriate authority by an order dated 11-7-1997 directed: