REGENT COMPUTRONICS PVT. LTD.

Thurpati Parvathi Devi Appellant

V/S

STATE OF ANDHRA PRADESH Respondents

Referred Judgements :-

RAJASHAN STATE INDUSTRIAL DEVELOPMENT AND INVESTMENT CORPORATION AND ANOTHER VS. DIAMOND & GEM DEVELOPMENT CORPORATION LIMITED AND ANOTHER [REFERRED TO]
UNION OF INDIA VS. G GANAYUTHAM [REFERRED TO]
VEERAYEE AMMAL VS. SEENI AMMAL [REFERRED TO]
JOSEPH SEVERANCE VS. BENNY MATHEW [REFERRED TO]
AZHAR SULTANA VS. B RAJAMANI [REFERRED TO]
CHAIRMAN ALL INDIA RAILWAY REC BOARD VS. K SHYAM KUMAR [REFERRED TO]
CHHEDI LAL YADAV AND OTHERS VS. HARI KISHORE YADAV (D) THR. LRS. AND OTHERS [REFERRED TO]
UNION OF INDIA VS. V.R. TRIPATHI [REFERRED TO]
HARI KRISHNA MANDIR TRUST VS. STATE OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA VS. N.MURUGESAN [REFERRED TO]
MOHD. MUSTAFA VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Juvvaji Sarath Chandra, learned counsel for the petitioner and the learned Government Pleader for School Education appearing for the respondents 1 to 4.

(2.) The present writ petition is filed under Article 226 of the Constitution of India, for the following reliefs:

(3.) The petitioner's father late Venkata Ramana, a teacher in St. Anthony's R.C.M. Aided High School, 6th respondent, expired in road accident on 7/6/2006 while in service. The petitioner's mother (widow of late Venkata Ramana) applied for appointment on compassionate ground vide Registration No. 2220 on 20/3/2007, followed by the 2nd application with similar request vide Registration No. 1990 dtd. 16/3/2009.

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THURPATI PARVATHI DEVI Vs. STATE OF ANDHRA PRADESH

Referred Judgements :-

JUDGEMENT

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