K. RANJANA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This Writ Petition, under Article 226 of the Constitution of India, is filed by the petitioner, wherein the following prayer is made:

(2.) I have heard the submissions of Sri P.Lakshmana Rao, learned counsel for the petitioner, learned Assistant Government Pleader for Services-II representing the Respondent Nos.1 to 6 and perused the record.

(3.) The facts of the case, in brief are that the husband of the petitioner was a Doctor working under State Government. He died in harness on 30/10/2017. Immediately thereafter, the petitioner, being the legally wedded wife of the deceased Doctor, made a representation, dtd. 18/12/2017 to the respondent authorities requesting them to provide employment on compassionate grounds. When the said representation, dtd. 18/12/2017 was not acted upon by the respondents, the petitioner filed W.P.No.163 of 2019 before this Court and this Court, vide order, dtd. 4/1/2019 disposed of the said writ petition directing the respondents to consider the case of the petitioner for appointment on compassionate grounds by duly considering the representation submitted by her on 18/12/2017 and pass appropriate orders in accordance with law within a period of eight weeks from the date of receipt of a copy of the said order. Thereafter, the respondent No.1, vide Endorsement No.A4/412/2019, dtd. 22/7/2019 rejected the request for compassionate appointment to the petitioner on the ground that the petitioner was not a "local candidate" and that her request for compassionate appointment was not found to be in accordance with the guidelines issued vide Government Memo No.17414/Ser.A/2007, dtd. 7/12/2007. Aggrieved thereby, the petitioner filed this writ petition seeking the relief stated supra.