VATTIPALLI KOUSALYA Vs. STATE OF AP

JUDGEMENT

(1.) Heard both the learned counsel.

(2.) The grievance of the petitioner is that the service of the petitioner were terminated by the respondent No.3 by issuance of the proceedings dtd. 8/8/2023. The petitioner's husband was working as Assistant Cook in the respondent No.3-Temple. The petitioner's husband died on 18/2/2020 and the petitioner made an application seeking compassionate appointment on 23/2/2020.

(3.) The respondents have considered the case of the petitioner and provided the job of Record Assistant and an appointment order was issued on 3/11/2020. The petitioner was served with show cause notice, dtd. 18/1/2021 seeking an explanation as to why she has suppressed the facts that she had obtained divorce by filing H.M.O.P.No.84 of 2018. Wherein, an ex-parte divorce was granted on 10/7/2019. A detailed explanation was submitted by the petitioner.