P.THANUJA Vs. STATE OF A.P.

JUDGEMENT

(1.) In the present Writ Petition, the Petitioner is seeking to declare the Proceedings vide Endt.No.A1/1528/113/2021, dtd. 4/8/2021 issued by Respondent No.4 rejecting the claim of Petitioner for compassionate appointment, as unsustainable.

(2.) The brief facts are as follows;

(3.) It is further contended that the brother of the Petitioner P. Vijay Bhaskar died on 29/5/2021 and the Petitioner had given application to the Respondents for compassionate appointment as she was dependent on the income of her brother P. Vijay Bhaskar at that time. It is further stated that the husband of the Petitioner is unemployed and that they do not have any source of income. The application of the Petitioner was rejected on 4/8/2021 by Respondent No.4 on the ground that the Petitioner was married, and, therefore, she is not eligible for compassionate appointment. Questioning the same, the present Writ Petition came be to be filed.