J. PRATHYUSHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner herein is the married daughter of Late Sri J. Padma Reddy who was working as Shroff / Sub-Treasurer, Thungathurthy, Nalgonda District who had expired while in service on 30.08.2015.

(2.) The petitioner's mother, Smt. J. Shakunthala, wife of Late J. Padma Reddy, submitted a representation on 06.05.2016 stating that her husband had died while in service on 30.08.2015, that petitioner is her daughter who had been deserted by her husband and she was staying with them at the time of death of Sri J. Padma Reddy, that she was wholly dependent on them and a compassionate appointment may be granted to petitioner as Junior Accountant.

(3.) The petitioner herein had also made a similar representation stating that she had been deserted by her husband, that she was staying with her father who had died while in service on 30.08.2015, and she has to take care of her mother, that she had also passed Intermediate Examination and a compassionate appointment may be granted to her.