BASAVA SRINIVAS Vs. STATE OF A. P.

JUDGEMENT

(1.) Heard Sri Dr. Sastry Jandhyala along with Dr. Suri Babu, learned counsel for the petitioner and Sri M.Srinivasa Rao, learned Assistant Government Pleader for Services-I for the respondents.

(2.) This petition has been filed for the following main prayer:

(3.) Learned Counsel for the petitioner submits that by the impugned order, the petitioner?s representation for appointment on compassionate ground on the death of the petitioner?s mother during service period has been rejected on two grounds. One that the petitioner is over age as the petitioner?s age is 35 years and the upper age limit, as per the Circular Memo No.60681/Ser.A/2003- 1, dtd. 12/8/2003 shall be 33 years for Open Category, and secondly that the petitioner's father is getting pension.