PERAVARAPU DEVI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Writ Petition is filed seeking to declare the Letter dtd. 8/11/2021 and Memo dtd. 12/11/2021 of the respondent Nos. 3 and 5 in rejecting the case of the petitioner for compassionate appointment as illegal, arbitrary, violative of Articles 14 and 21 of the Constitution of India and for a consequential direction to the respondents to appoint the petitioner, in any suitable post, on compassionate grounds by setting aside the above mentioned Letter and Memo impugned in the Writ Petition.

(2.) Heard Mr. M. Kesava Rao, learned counsel for the petitioner and learned Assistant Government Pleader for Services-III appearing for the contesting respondents.

(3.) The brief facts, as set out in the affidavit filed in the Writ Petition, may be narrated for better appreciation of the petitioner's case: