CH. DAMAYANTHI Vs. APSRTC AND ORS.

JUDGEMENT

(1.) This Writ Petition has been filed by the petitioner, under Article 226 of the Constitution of India, for the following relief:

(2.) Heard Sri Tarlada Rajasekhar Rao, learned counsel for the petitioner and Sri N. Srihari, learned Standing Counsel for APSRTC appearing for the respondents and perused the record.

(3.) It is submitted by the learned counsel for the petitioner that the father of the petitioner, who worked as Driver in respondent Corporation, died in harness on 11.03.2009. The 3rd respondent has issued a certificate stating that the father of the petitioner has not availed any additional monetary benefits in lieu of employment. Consequent to the sudden demise of the sole bread winner of the family, the wife of the petitioner viz., Smt. Chinnammudu submitted an application seeking to provide employment on compassionate grounds. It was rejected by the respondents informing her, her request could not be considered since she was not having required qualification for the post of Conductor or Shramik.