VEMULURI SRINIVASU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard.

(2.) Petitioner claims that he is a native of Palvancha Town. His father, by name, Vemuluri Venkateshwarlu, worked in Andhra Pradesh Steels Limited, Palvancha. Himself, Vemuluri Pushpavathi, Venkataramana, Vemuluri Veerabhadram and Vemuluri Seethaiah are the children of Vemuluri Venkateteshwarlu through his first wife Vemuluri Parvathamma. After death of their mother, their father married another lady, by name, Smt. Anasurya and through her, he blessed with one son and one daughter, namely, Vemuluri Satyanarayana and Vemuluri Govardhana. There appears to be an inter se dispute among the family members regarding the properties standing in the name of late Vemuluri Venkateshwarlu. It appears, petitioner and other persons submitted application for issuance of Family Member Certificate. Petitioner is aggrieved by the issuance of Family Member Certificate dated 08.07.2015 disclosing the names of Vemuluri Govardhana, Vemuluri Anasurya and Vemuluri Satyanarayana. Aggrieved thereby, petitioner submitted representations dated 06.02016 and 11.09.2017 for conducting enquiry and for taking further course of action. Hence, this Writ Petition.

(3.) The issuance of Family Member Certificate is only for the purpose of settlement of service benefits of any employee working in a Government or other organization and except for such benefits no Family Member Certificate can be given.