D. RATNA KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Writ Appeal is filed questioning the order dtd. 18/8/2025 passed by the learned Single Judge of this Court in W.P.No.19055 of 2023.

(2.) For the sake of convenience, parties will be hereinafter referred to as the petitioner and the respondents, as and how they are arrayed in the impugned order.

(3.) The writ petition was filed seeking direction to issue an appropriate writ, order or direction more particularly one in the nature of Writ of Mandamus declaring the impugned intimation dtd. 11/11/2022 of the 4th respondent, wherein request for appointment against any suitable post on compassionate grounds was rejected stating that the adoption deed dtd. 14/9/2018 was registered only 3 years 2 months 27 days prior to the demise (10/12/2021) of the Government employee as illegal, improper, unjust, arbitrary and contrary to the Division Bench orders in W.P.No.12814 of 2013, dtd. 30/7/2013 and further direct the Respondent Nos.1 to 4 to appoint the petitioner against any suitable post on compassionate grounds by taking into consideration of Registered Adoption dtd. 14/9/2018 as per the Division Bench orders in W.P.No.12814 of 2013, dtd. 30/7/2013 with all consequential benefits including the monitory and seniority from the date of impugned order and pass such other order and orders.