G.POTHA RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed claiming the following relief:

(2.) The case of the petitioner is as follows:

(3.) The petitioner herein got selected as Home Guard at Vijayawada city Unit in the year 2007. Since then, the petitioner has been discharging his duties till 2019. While so, during the month of July 2019 when the petitioner was working in Ajith Singh Nagar Police Station, Vijayawada, he suffered with serious jaundice and he repeatedly requests the SHO, Ajith Singh Nagar Police Station, Vijayawada and Respondent No.4 herein for sanction of leave him leave and the same was unheard by them. As the petitioner was unable to discharge his duties on 4/7/2019, he was forced to go absent from his duty. In fact, the petitioner sent a request word and written letters through his family members. But, the Respondents did not consider the said request.