K.MICHAEL JOHNSON Vs. A.P.SOUTHERN POWER

JUDGEMENT

(1.) This writ petition has been filed against the Memo No. SE0KDPADMPOCEF36D. No. 344113, dated 20.11.2013 rejecting the request of the petitioner for compassionate appointment.

(2.) As per the averments made in the affidavit filed alongwith the writ petition, the brief facts of the case emerge as under

(3.) A counter-affidavit has been filed by the respondents. In the counter-affidavit it was admitted that the father of the petitioner was expired on 5.10.2002 while in service and by the date of his death, he was survived with a son i.e., the petitioner herein, who was aged 6 years. But, the contention of the petitioner that his aunt made an application to the 2nd respondent for compassionate grounds on 5.3.2003 is denied by the respondents stating that she made a representation, dated 14.11.2013 only to the 2nd respondent requesting to provide employment to the petitioner.