A GOPAL REDDY Vs. MUNIGALA SULOCHANA

JUDGEMENT

(1.) The order passed by the learned Single Judge on 16-08-2002 in W.P.No. 15050 of 2002 allowing the writ petition of the respondent is under challenge in this appeal by the District Collector, Warangal.

(2.) The respondent filed the writ petition praying for issuance of a direction declaring the action of the appellant in rejecting to provide Government employment to her to be illegal; and consequently sought direction to provide employment to her on the ground that her husband was killed in extremists' activities on 09-02-1993. The respondent prayed the relief in the writ petition on the basis of G.O.Ms.No.469 General Administration (SC.A) Department dated 08-11-1996 (for short 'the G.O.Ms. 469').

(3.) The learned single Judge proceeded to grant the relief to the respondent by relying on the G.O.Ms. 469 and the decision of a learned Single Judge of this Court in CHOPPADANDI NARSUBAI Vs. CHIEF SECRETARY, TO GOVERNMENT, GENERAL ADMINISTRATION (SC.A) DEPARTMENT, HYDERABAD & ANOTHER (2000 (4) ALD 350).