MD. RAHEEMUDDIN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Both the writ petitions are filed seeking writ of Mandamus declaring the G.O.Rt.No.196. Dept. for Women, Children, disabled and Senior Citizens(JJ) dtd. 26/5/2014 issued by the respondent No.1, as illegal, arbitrary and unconstitutional by virtue of G.O.Ms.No.5 dtd. 25/3/2013 and violation of Articles 14 and 16 of the Constitution of India and by further holding that the petitioners are entitled to be paid honorarium as per Rule 9 of G.O.Ms.No.5 dtd. 25/3/2013, and by extending other benefits as specified in Rules 10 to 17 of the said G.O,.

(2.) Heard Sri Vivek Jain, learned counsel for the petitioners and learned Assistant Government Pleader for Women Development and Child Welfare Department appearing for respondents.

(3.) During the pendency of W.P.No.10954 of 2015 the sole petitioner died and his legal heirs ' petitioner Nos.2 and 3 were brought on record vide order in I.A.No.1 of 2022 dtd. 6/3/2013.