GOGUTATTU SUJANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The present Writ Petition is filed by the Petitioner seeking for appointment on compassionate grounds.

(2.) The brief facts are as follows;

(3.) It is stated that the Petitioner and her husband were unemployed and were dependent on the salary of the Petitioner's father. In the writ affidavit reliance was placed on G.O.Ms.No.612, General Administration (Ser.A) Department, dtd. 30/10/1991, G.O.Ms.No.687, General Administration (Ser.A) Department, dtd. 3/10/1977 and G.O.Ms.No.350, General Administration (Ser.A) Department, dtd. 30/7/1999, which enabled consideration of married daughters for appointments on compassionate grounds.