PULIPATI BADUGU SAMADHANAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The Writ Petition is filed seeking a direction to the 3 respondent to appoint the petitioner on compassionate grounds as per her eligibility in the 5 respondent office by setting aside the impugned proceedings in Rc. No. A3/71/2014 dtd. 15/5/2020 and pass such other orders as may be deemed appropriate in the facts and circumstances of the case.

(2.) Heard Mr. Karukola Simhachalam, learned counsel for the petitioner and learned Assistant Government Pleader for Services-II representing 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: