PARVEEN BEGUM Vs. HIGH COURT OF A.P.

JUDGEMENT

(1.) Regard being had to the controversy involved in the aforesaid cases, they were heard together and are being decided by a common order.

(2.) W.P.No.2174 of 2012 has been filed by Smt.Parveen Begum, the widow of late Khaja Shafiuddin, claiming compassionate appointment.

(3.) The undisputed facts of the case reveal that late Khaja Shafiuddin was working as an Attender in the Court of Junior Civil Judge, Ibrahimpatnam, Ranga Reddy District, and disciplinary proceedings were initiated against him. A punishment of compulsory retirement was inflicted upon him on 5/5/2007 and undisputedly he expired on 19/7/2007.