KARAVANJI LALITHA KUMARI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Present Writ Petition has been filed by the petitioner under Article 226 of the Constitution of India, against the proceedings issued by the 2nd respondent in Rc.No:4443/A3-2/14, dtd. 7/10/2014, rejecting the appointment of the petitioner on compassionate grounds.

(2.) A counter affidavit has been filed on behalf of the 2nd respondent.

(3.) Heard Sri G.U.R.C. Prasad, learned counsel for the petitioner and Sri L.V.S. Nagaraju, learned Standing Counsel for Andhra Pradesh Residential Educational Institutions Society appearing for 2nd respondent and the learned Government Pleader for Education appearing for the 1st respondent.