P. SHOBHA RANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard Sri T. Vijay Hanuman Singh, learned counsel for the petitioner and Sri M. Srinivas Rao, learned Assistant Government Pleader for respondent Nos.1 to 3 and perused the material on record.

(2.) The petitioner's husband Late Sri P. Vijayabhaskara Reddy, having died during the service period, the petitioner was appointed as Typist under the scheme of Compassionate Appointment vide the proceedings of the Collector, Anantapur in Rc.No.A3/1396/2008 dtd. 18/8/2010. The petitioner had passed intermediate and was having Lower Grade in Typewriting-Telugu at the time of her appointment. The appointment was with a condition to complete Typewriting Higher grade in Telugu within two (02) years from the date of appointment order. The petitioner joined on 26/8/2010 and continued as typist, however she could not complete the Typewriting Higher Grade in Telugu within the specified period of two (02) years.

(3.) The petitioner was served with a Show Cause Notice, vide Rc.No.A2/5939/2016 dtd. 26/11/2016, to offer the explanation as to why she should not be reverted to the lower rank i.e., the post of attender/office subordinate for not acquiring the requisite qualification (i.e., Telugu Typewriting Higher Grade) within time to which she submitted reply on 21/12/2016, explaining the compelling circumstances under which she could not acquire the qualification of Typewriting Higher Grade in Telugu and requested for conversion of her post to Junior Assistant. However, no orders were passed pursuant to the Show Cause Notice and the petitioner continued as typist.