DUMPALA RAJULAMMA Vs. DIVISIONAL ELECTRICAL ENGINEER

JUDGEMENT

(1.) This Writ Petition has been filed under Article 226 of the Constitution of India against the action of the respondents in rejecting the claim of the petitioner for providing compassionate appointment vide letter No.HRD/IR/F.No.117DD/06/D.No.181/10, dated 27.3.2010.

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

(3.) Heard Sri P.R. Balarami Reddy, learned counsel for the petitioner and Sri Metta Chandra Sekhar Rao, learned Standing counsel for respondents.