B. HARI KISHORE Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This Writ Petition has been filed by the petitioners under Article 226 of the Constitution of India with the following relief/s:

(2.) Heard Sri P. Amarender, learned counsel for the petitioners and learned Government Pleader for Education appearing for the respondent Nos.1, 2 & 4 and perused the record.

(3.) The case of the petitioners is that the petitioner No.1 is the son of the 2nd petitioner. 1st petitioner's father, who worked as B.Ed Assistant in G.V.S. Oriental High School (Aided), SKR Nagar, Sidhout Mandal, Kadapa District, died on 17.04.1995 in harness. The wife of the petitioner (i.e.) 2nd petitioner herein had submitted an application to the respondents on 22.04.1995 requesting them to provide compassionate appointment to her. On 29.04.1995, the 3rd respondent informed to the petitioner that there is no vacancy in their institution, which is suitable for her employment and as and when vacancy arises, she will be provided employment. Subsequently, the 2nd petitioner made a representation for providing compassionate appointment to the 1st petitioner. The 1st petitioner also made representations from 2007 onwards including the latest representation, dated 09.11.2009.